Citation : 2026 Latest Caselaw 4505 Raj
Judgement Date : 24 March, 2026
[2026:RJ-JD:13767]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14570/2021
Satyanarayan S/o Late Shri Bachharaj Goyal, Aged About 69
Years, Resident Of Plot No. 7, Lajpat Raj Colony, 5 th Chopasni
Road, Jodhpur, District Jodhpur, Rajasthan.
----Petitioner
Versus
Jay S/o Shri Amar Chand Lodha (Oswal), Resident Of Near
Railway Crossing, Rani Bazar, Bikaner, District Bikaner,
Rajasthan.
----Respondent
For Petitioner(s) : Mr. Chaitanya Gahlot
Ms. Vandana Prajapati
For Respondent(s) : -
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
24/03/2026
The matter comes up on an application (IA Nos.01/2026)
under Order 22 Rule 3 read with Section 151 CPC for substitution/
taking legal representatives of deceased sole petitioner -
Satyanarayan on record.
For the reasons stated in the application, the same is
allowed. The legal representatives of deceased petitioner -
Satyanarayan are taken on record as petitioner Nos.1/1 to 1/4.
Amended cause title filed with the application is taken on
record.
Learned counsel for the petitioner further submits that
during pendency of the writ petition, the suit itself has been
decided on the basis of compromise arrived at between the parties
and, therefore, the writ petition has become infructuous.
(Uploaded on 24/03/2026 at 05:26:12 PM)
[2026:RJ-JD:13767] (2 of 2) [CW-14570/2021]
The writ petition is dismissed as having rendered
infructuous.
Stay application and pending applications, if any, also stand
disposed of.
(MUKESH RAJPUROHIT),J 125-Ramesh/-
(Uploaded on 24/03/2026 at 05:26:12 PM)
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