Chironjilal Son Of Moolchand vs Smt. Devli Bai Wife Of Munnalal ...
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Rajasthan High Court

Chironjilal Son Of Moolchand vs Smt. Devli Bai Wife Of Munnalal ... on 19 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:13580]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 13095/2021

                                    Chironjilal Son Of Moolchand, Aged About 42 Years, Resident Of
                                    Village Maheshpura, Chhabra, Tehsil Chhabra, District Baran,
                                    Rajasthan.
                                                                               ----Petitioner/Applicant-Plaintiff
                                                                        Versus
                                    Smt. Devli Bai Wife Of Munnalal, Resident Of Village Dehari,
                                    Chhabra, Tehsil Chhabra, District Baran, Rajasthan.
                                                                  ----Respondent-Non-Applicant-Defendant

For Petitioner(s) : Mr. Arjun Parashar for Mr. Anuroop Singhi For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/03/2024

Learned counsel for the petitioner submits that this writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/41

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