Daulat Ram Andors vs Gulkandi (2024:Rj-Jp:14257)
2024 Latest Caselaw 2187 Raj/2

Rajasthan High Court

Daulat Ram Andors vs Gulkandi (2024:Rj-Jp:14257) on 21 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:14257]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 17073/2016

                                    1.         Daulat Ram S/o Sh. Prabhati Nayak (Since Deceased)
                                    1/1.       Teeja Devi W/o Daulat Ram
                                    1/2.       Hoshiyar S/o Daulat Ram
                                    1/3.       Pooja D/o Daulat Ram
                                    1/4.       Vijendra S/o Daulat Ram, aged about 15 years,
                                    1/5.       Manisha D/o Daulat Ram, aged about 13 years,
                                    1/6.       Mamta D/o Daulat Ram, aged about 10 years, No. 1/4 To
                                               1/6 Minors Through Their Mother Teeja Devi W/o Daulat
                                               Ram.     All        Resident          Of       Kishangarhbas,       Tehsil
                                               Kishangarhbas, Distt. Alwar.
                                                                                                ----Petitioners-Plaintiffs
                                                                             Versus
                                    Gulkandi      D/o    Late      Rampyari         W/o       Sh.     Munshiram   Nayak,
                                    Kishangarbhas, Tehsil Kishangarhbas, Distt.
                                                                                            ----Respondent-Defendant

For Petitioner(s) : Mr. Shriram Yadav For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/03/2024

Learned counsel for the petitioners submits that this civil 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/39

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