Roop Ram vs Smt. Ram Shri Since Deceased And ...
2022 Latest Caselaw 15282 ALL

Citation : 2022 Latest Caselaw 15282 ALL
Judgement Date : 31 October, 2022

Allahabad High Court

Roop Ram vs Smt. Ram Shri Since Deceased And ... on 31 October, 2022

Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 151 of 2010
 

 
Applicant :- Roop Ram
 
Opposite Party :- Smt. Ram Shri Since Deceased And Others
 
Counsel for Applicant :- Sanjiv Kumar
 
Counsel for Opposite Party :- Rahul Sahai
 

 
Hon'ble J.J. Munir,J.

Case called on.

No one appears on behalf of either of the parties.

In compliance with the order dated 17.09.2022, the Civil Judge (Senior Division)/FTC, Mathura, has submitted his report dated 26.09.2022, saying that Suit No. 14 of 2000, Smt. Ram Shri Vs. Roop Ram has been decided on 14.07.2018. A xerox copy of the judgment has been enclosed with the report.

In this view of the matter, this Transfer Application is rendered infructuous. It is, accordingly, dismissed as infructuous.

Let this order be communicated to the Civil Judge (Senior Division)/FTC, Mathura, through the learned District Judge, Mathura by the Registrar (Compliance) within 24 hours.

Order Date :- 31.10.2022

NSC