Chote Lal vs Balkishan And Ors ...
2023 Latest Caselaw 5430 Raj/2

[2023:RJ-JP:25696]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6549/2017

Chote Lal S/o Shri Shankar Lal, aged about 83, R/o Paltan
Bazaar Cantonment Ajmer.
                                                                    ----Petitioner
                                    Versus
1.       Balkishan S/o Shri Babu Lal Kahar, Eidgah Sabji Mandi,
         Ajmer, At Present R/o Ashok Nagar Nari Shala Gali No. 5,
         Ajmer Since Deceased Through His Legal Representative.
2.       Smt. Shakuntala W/o Late Shri Bal Kishan.
3.       Rajendra S/o Late Shri Bal Kishan.
4.       Satish S/o Late Shri Bal Kishan.
5.       Narendra S/o Late Shri Bal Kishan.
6.       Umesh S/o Late Shri Bal Kishan
7.       Tara Devi D/o Late Shri Bal Kishan, All Are R/o 1371/37
         Gali No.5, Ashok Nagar.
8.       Gopal Krishan S/o Babu Lal Kahar.
9.       Heera Lal S/o Babu Lal Kahar.
10.      Shyam Lal S/o Babu Lal Kahar.
11.      Om Prakash S/o Babu Lal Kahar., No. 2 To 5 Are R/o
         Eidgah Sabji Mandi Keshar Ganj, Ajmer.
                                                                 ----Respondents

For Petitioner(s) : Mr. Manu Bhargava For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

29/09/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2023:RJ-JP:25696] (2 of 2) [CW-6549/2017]

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /166

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