Shri Mishri Lal And Ors vs Addi District And Session Ors ...
2024 Latest Caselaw 749 Raj/2

Rajasthan High Court

Shri Mishri Lal And Ors vs Addi District And Session Ors ... on 1 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:5496]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 1720/2013

Shri Mishri Lal Son Of Shri Deepchand, resident of Beawar
(Deceased) Represented Through Legal Representatives
1/1. Shri Girdhari Lal son of Shri Mishri Lal Khandelwal resident
of C/o the House of Buddha Ram Bhati House, Shahpura
Mohalla, Beawar
1/2. Shri Jugal Kishore son of Shri Mishri Lal Khandelwal resident
of Kesae Bhawan, Gopal Ji Mohalla, Beawar
1/3. Shri Bhagwan Sahai son of Shri Mishri Lal, resident of 192,
Ram Nagar A, Near Janta Girls Secondary School, Jhotwara,
Jaipur
                                          ----Petitioner/Appellant/Defendant
                                       Versus
1.       The Additional District And Session Judge Fast Track-2,
         Beawar, Ajmer
2.       Shri Tulsi Ram Son Of Shri Shyam Lal, resident of
         Beawar, Rajasthan. Deceased Now Represented Through
         Legal Representatives:-
         2/1. Smt. Angoori Devi wife of Late Shri Tulsi Ram, R/o
         Purani Sabji Mandi Gali, Beawar, Rajasthan
         2/2. Shri Suresh Chand son of Shri Tulsi Ram Gupta, R/o
         Purani Sabji Mandi Gali, Beawar.
                                                        ----Respondents/Plaintiff

For Petitioner(s) : Mr. Rohit Tiwari for Mr. Shobit Tiwari For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

01/02/2024

As per the status report dated 01.02.2024 furnished by the

learned Additional Chief Judicial Magistrate No.1, Beawar, the civil

suit itself stands decided.

[2024:RJ-JP:5496] (2 of 2) [CW-1720/2013]

Learned counsel for the petitioners submits that in view

thereof, this civil writ petition is rendered infructuous.

The civil writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/43

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