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Dushyant Kumar vs Rubal
2021 Latest Caselaw 6592 Raj

Citation : 2021 Latest Caselaw 6592 Raj
Judgement Date : 4 March, 2021

Rajasthan High Court - Jodhpur
Dushyant Kumar vs Rubal on 4 March, 2021
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 2626/2019

Dushyant Kumar S/o Late Shri Dariya Singh Beniwal, Aged About 34 Years, B/c Jat, R/o Ward No. 18, Bhadra Tehsil Bhadra, District Hanumangarh.

----Appellant Versus

1. Smt. Rubal W/o Dushyant Kumar, D/o Shri Krishan Kumar,

2. Daksh S/o Dushyant Kumar, Being Minor Through Guardian Mother Smt. Rubal D/o Shri Krishan Kumar, Both R/o Nayolikallan, Tehsil And District Hissar (Haryana)

----Respondents

For Appellant(s) : Mr. Rakesh Matoria

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

04/03/2021

Learned counsel for the appellant submits that the final

decree has been passed by learned trial Court, therefore, the

present appeal has become infructuous.

Accordingly, the appeal is dismissed as having become

infructuous.

(VINIT KUMAR MATHUR),J

115-SanjayS/-

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