Dayal Singh S/O Kishan Singh vs Kalyan Mal Dhanraj Bhora Propritership ...
2024 Latest Caselaw 788 Raj/2

Rajasthan High Court

Dayal Singh S/O Kishan Singh vs Kalyan Mal Dhanraj Bhora Propritership ... on 1 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:5352]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 8898/2019

                                    Dayal Singh S/o Kishan Singh, Aged About 74 Years, R/o 216
                                    Shopping Center District Kota
                                                                           ----Petitioner/Non-Applicant/Tenant
                                                                          Versus
                                    Kalyan     Mal      Dhanraj      Bhora       Propritership         Firm,   Through
                                    Satyanarayan Nandwana S/o Ramesh Chand R/o 216, Shopping
                                    Center District Kota
                                                                           -----Respondent-Applicant/Landlord

For Petitioner(s) : Mr. Amit Dadhich For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

01/02/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/68

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