Geega Ram Saini vs Addi Civil Judge F T And Anr ...
2024 Latest Caselaw 3347 Raj/2

Rajasthan High Court

Geega Ram Saini vs Addi Civil Judge F T And Anr ... on 1 May, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:20501]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 19745/2012

                                    Geega Ram Saini son of Shri Medaram Saini, aged about 56
                                    years, resident of Udaipurwati, Tehsil Udaipurwati, District
                                    Jhunjhunu
                                                                                          ----Petitioner/Defendant
                                                                        Versus
                                    1. Additional District Judge FT No.1, Jhunjhunu
                                                                                              Proforma Respondent

2. Nagarmal son of Shri Goruram, resident of Ward No.3, Udaipurwati, District Jhunjhunu

----Respondent/Plaintiff

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

01/05/2024

This writ petition arises out of an interim order passed in

Civil Suit No.199/2007.

None for the petitioner even in the second round.

As per the status report dated 30.04.2024 furnished by the

Additional District & Sessions Judge No.2, Jhunjhunu, the civil suit

itself has been dismissed on 29.08.2017.

In view thereof, this civil writ petition is dismissed as

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

(MAHENDAR KUMAR GOYAL),J

Manish/52

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