Ahmad Saeed Son Of Shri Alladeen Khan vs Mazhar Hussain Son Of Shri Saifuddin ...
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Rajasthan High Court

Ahmad Saeed Son Of Shri Alladeen Khan vs Mazhar Hussain Son Of Shri Saifuddin ... on 5 February, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:5997]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 7171/2019

                                    Ahmad Saeed Son Of Shri Alladeen Khan, Aged About 71 Years,
                                    Resident Of 1706, Uncha Kua, Haldiyon Ka Rasta, Johri Bazar,
                                    Jaipur.
                                                                                            ----Defendant-Petitioner
                                                                          Versus
                                    1.         Mazhar Hussain Son Of Shri Saifuddin, Aged About 69
                                               Years, Resident Of Gulzar, Makrana, Nagaur (Raj)
                                                                                    Plaintiff-Respondent

2. Tariq Salim So Of Shri Abdul Haee, Resident Of House No. 46, Govindpuri West Amber Road, Jaipur.

3. Smt Shahida Tariq Wife Of Shri Tariq Salim Daughter Of Shri Ahmad Saeed, Resident Of House No. 46, Govindpuri West Amber Road, Jaipur.

4. Vimal Chand Dhadda Son Of Shri Sardarmal Dhadda, Resident Of 1387, Ganesh Bhawan, Partanion Ka Rasta, Johri Bazar, Jaipur.

5. Zuber Khan Son Of Shri Mazhar Hussain, Presently Resident Of 76-77, Nayak Colony, Nahari Ka Naka, Shastri Nagar, Jaipur.

6. Jaipur Nagar Nigam, Through Chief Executive Officer, Nagar Nigam Lal Kothi, Jaipur.

7. Deputy Commissioner, Zone East, Nagar Nigam Jaipur.

----Defendants-Proforma Respondents

For Petitioner(s) : Mr. O.P. Mishra For Respondent(s) : Ms. Anamika Arora Mr. Lalit Sharma Mr. Om Prakash Pareek

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

05/02/2024

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/61

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