Kanihya Lal vs Prem Chand Nagar Anr ...
2024 Latest Caselaw 2167 Raj/2

Rajasthan High Court

Kanihya Lal vs Prem Chand Nagar Anr ... on 20 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:14098]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 4237/2015

                                    dUgS;kyky iq= /kwyhyky] vk;q 83 o"kZ] fuoklh lhlokyh rglhy ekaxjksy]
                                    ftyk ckajk] jktLFkkuA
                                                                                                        -------;kfpdkdrkZ@izkFkhZ
                                                                             cuke
                                    1-izsepan ukxj vkRet Jh eFkqjkyky ukxj] vk;q 51 o"kZ] fuoklh edku u-
                                    76 ,] ohjlkojdj uxj] dksVk] jktLFkkuA
                                    2-?kkalhyky ukxj vkRet Jh eFkqjkyky ukxj] vk;q 41 o"kZ] fuoklh
                                    lhlokyh rglhy ekaxjksy] ftyk ckajk] jktLFkkuA
                                                                                                              -------oknh@vizkFkhZ

                                   For Petitioner(s)              :    None present
                                   For Respondent(s)              :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/03/2024

This writ petition has been filed against the order dated

12.12.2014 passed by the learned Additional District Judge No.2,

Kota whereby, the suit filed by the petitioner/plaintiff has been

returned for want of territorial jurisdiction.

None for the petitioner even in the second round.

In view thereof, this civil writ petition is dismissed for non-

prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/149

Powered by TCPDF (www.tcpdf.org)