Amar Singh And Ors vs Sumer Singh And Ors (2024:Rj-Jp:15946)
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Rajasthan High Court

Amar Singh And Ors vs Sumer Singh And Ors (2024:Rj-Jp:15946) on 4 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:15946]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 14489/2014

                                    1.      Amar Singh S/o Kurda Ram
                                    2.      Rajendra S/o Shyoram
                                    3.      Mohar Singh S/o Shyoram
                                    4.      Mahaveer Singh S/o Jagmal
                                    5.      Sanwar Mal S/o Shyo Narayan
                                    6.      Naresh S/o Prabhu Dayal
                                    7.      Rohitaswa S/o Jagmal
                                    8.      Ramswaroop S/o Banwari
                                            All R/o Bankoti Tehsil Khetri District Jhunjhunu Rajasthan
                                                                                         ----Petitioners/Applicants
                                                                        Versus
                                    1.      Sumer Singh S/o Richpal Singh R/o Kankrola, Tehsil And
                                            District Gurganwa, Haryana.
                                                                               Respondent/Plaintiff

2. Sarla Devi W/o Rati Pal resident of Khol, Tehsil And District Rewari, Harayana.

Respondent/Defendant No.1

3. Sub-Registrar, Khetri, District Jhunjhunu, Rajasthan.

----Respondent/Defendant No.2

For Petitioner(s) : Mr. M.C. Jain For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/04/2024

Learned counsel for the petitioners submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/297

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