Neemlal vs Ramdev And Anr (2024:Rj-Jp:12101)
2024 Latest Caselaw 1707 Raj/2

Rajasthan High Court

Neemlal vs Ramdev And Anr (2024:Rj-Jp:12101) on 11 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:12101]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 3619/2013

                                    Neemlal Son Of Onkar, resident of Indira Colony, Taleda, District
                                    Bundi
                                                                                 ----Petitioner/Defendant No.1
                                                                       Versus
                                    1.      Ramdev Son Of Onkar, resident of Meghwalon Ka Mohalla,
                                            Taleda, District Bundi
                                                                                               Respondent/Plaintiff

2. State Of Rajasthan Through Tehsildar, Bundi

----Respondent/Defendant No.2

For Petitioner(s) : Mr. Amit Jindal For Respondent(s) : Mr. Govind Choudhary

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/03/2024

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/111

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