Badri Narainyan Andanr vs Hanuman Sahay Tiwadi Andanr ...
2024 Latest Caselaw 1051 Raj/2

Citation : 2024 Latest Caselaw 1051 Raj/2
Judgement Date : 12 February, 2024

Rajasthan High Court

Badri Narainyan Andanr vs Hanuman Sahay Tiwadi Andanr ... on 12 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:7127]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 3077/2016

                                    1.         Badri Naraiyan S/o Mohan Lal Tiwadi,
                                    2.         Kailash S/o Jagdish Tiwadi, Both                   R/o Vill. Chakwada,
                                               Tehsil Fagi, District Jaipur, Raj.
                                                                                             ----Petitioners/Applicant
                                                                           Versus
                                    1.         Hanuman Sahay Tiwadi S/o Shri Gashi Tiwadi, Vill.
                                               Chakwada Tehsil Fagi, District Jaipur, Raj.
                                                                         Non-Petitioner/Plaitniff-Non Applicant
                                    2.         Durga Lal S/o Shri Ramswaroop, Vill. Chakwada Tehsil
                                               Fagi, District Jaipur, Raj.
                                                                                      ----Defendant/Non-Petitioner


                                   For Petitioner(s)             :     Mr. Abhimanyu Singh Sirohi
                                   For Respondent(s)             :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/02/2024

As per the status report dated 02.11.2023 furnished by the

Civil Judge, Phagi, District Jaipur, the Case No.221/2014 has been

decreed on 05.04.2016.

Learned counsel for the petitioners submits that in view

thereof, this writ petition is rendered infructuous.

The writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/51