Vikas Adhikari vs Jagdish Narayan Sain Son Of Late Shri ...
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Rajasthan High Court

Vikas Adhikari vs Jagdish Narayan Sain Son Of Late Shri ... on 1 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:20449]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 17813/2023

                                    Vikas    Adhikari,     Panchayat         Samiti       Chaksu       District   Jaipur
                                    (Rajasthan).
                                                                                                          ----Petitioner
                                                                         Versus
                                    1.       Jagdish Narayan Sain Son Of Late Shri Chanda Lal Sain,
                                             Aged About 45 Years, R/o Village And Post Chhandel
                                             Kalan, Panchayat Samiti, Chaksu, District Jaipur.
                                    2.       Village    Secretary,     Gram        Panchayat          Chhandel    Kalan,
                                             Panchayat Samiti Chaksu, District Jaipur.
                                                                                                       ----Respondents


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



                                              HON'BLE MR. JUSTICE GANESH RAM MEENA

                                                               Judgment / Order

                                   01/05/2024

                                         No one has put in appearance on behalf of the petitioner

                                   even in the second round. Earlier on 16.04.2024, when the case

                                   was listed before the Court, no one appeared for the petitioner.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /69

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