Lrs Of Govind Singh vs Balaram (2024:Rj-Jd:42918)
2024 Latest Caselaw 9182 Raj

Rajasthan High Court - Jodhpur

Lrs Of Govind Singh vs Balaram (2024:Rj-Jd:42918) on 21 October, 2024

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2024:RJ-JD:42918]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Restoration No. 314/2024
1.       Lrs Of Govind Singh, S/o Laxman Singh @ Jaswant Singh,

         Aged About 66 Years, Retiered Station House Office, R/o

         Asoliya Ki Mandadi Police Station Mavli, Dist. Udaipur.
2.       Sushila Kunwar W/o Lt. Govind Singh, Aged About 65

         Years, R/o Asoliya Ki Mandadi Police Station Mavli, Dist.

         Udaipur.
3.       Pradeep Singh S/o Lt. Govind Singh, Aged About 44

         Years, R/o Asoliya Ki Mandadi Police Station Mavli, Dist.

         Udaipur.
4.       Nutan Kanwar W/o Parvat Singh, Aged About 47 Years,

         R/o Asoliya Ki Mandadi Police Station Mavli, Dist. Udaipur.
5.       Nishan Kanwar W/o Mahendra Singh, Aged About 38

         Years, R/o Asoliya Ki Mandadi Police Station Mavli, Dist.

         Udaipur.
                                                                       ----Petitioners
                                       Versus
1.       Balaram S/o Gautam Ji, Aged About 66 Years, Retired

         Girdawar       R/o       Rampuriya           Thana         Devgarh,    Tehsil

         Peepalkhut, Dist. Pratapgarh.
2.       Pushpendra S/o Balaram, Aged About 42 Years, Working

         As   Patwari      R/o      Rampuriya          Thana        Devgarh,    Tehsil

         Peepalkhut, Dist. Pratapgarh.
3.       Sohanlal S/o Balaram, Aged About 39 Years, Working As

         Teacher,       R/o       Rampuriya          Thana          Devgarh,    Tehsil

         Peepalkhut, Dist. Pratapgarh.
                                                                     ----Respondents


For Petitioner(s)             :    Mr. Pushkar Tamini
For Respondent(s)             :




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                                    [2024:RJ-JD:42918]                   (2 of 2)                    [CRES-314/2024]


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

21/10/2024

Learned counsel for the appellants submits that in the light

of subsequent events, the present civil restoration application has

become infructuous.

Hence, the present civil restoration application is hereby

dismissed as having become infructuous.

(MANOJ KUMAR GARG),J 58-mSingh/-

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