Amar Singh vs Hori Lal
2021 Latest Caselaw 2839 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 170/2004

                                    Amar Singh
                                                                                                      ----Appellant
                                                                       Versus
                                    Hori Lal
                                                                                                    ----Respondent

For Appellant(s) : Mr. Bipin Gupta, Adv. Through V.C. For Respondent(s) : Mr. Deepak Sharma, Adv.

Through V.C.

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

12/07/2021

This matter has come up on an application (IA

No.01/2021), praying that a compromise has been entered into

between the parties. The notarized compromise has been marked

as annexure-1 with the application. The parties have agreed that

the judgment and decree dated 09.02.2004 be set aside and the

suit may be rejected in view of the compromise.

Hence, it is prayed that in view of the compromise, the

matter be decided.

Parties are directed to appear before the Registrar

(Judicial) for verification of the compromise on 19.07.2021. The

matter be listed in the Court on 23.07.2021.

(MANOJ KUMAR VYAS),J

Aks/-51

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