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Prem Kanwar vs Deva Kanwar
2021 Latest Caselaw 17198 Raj

Citation : 2021 Latest Caselaw 17198 Raj
Judgement Date : 17 November, 2021

Rajasthan High Court - Jodhpur
Prem Kanwar vs Deva Kanwar on 17 November, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13766/2021 Prem Kanwar D/o Late Shri Jalam Singh, Aged About 70 Years, By Caste Rajput, R/o Ankdawas, Tehsil Pali, District Pali, Rajasthan, 306501

----Petitioner Versus

1. Deva Kanwar D/o Shri Pahad Singh, By Caste Rajput, R/o Ankdawas, Tehsil Pali, District Pali, Rajasthan, 306501

2. Ummed Kanwar D/o Shri Pahad Singh, By Caste Rajput, R/o Ankdawas, Tehsil Pali, District Pali, Rajasthan, 306501

3. State Of Rajasthan, Through District Magistrate, Pali District Pali, Rajasthan.

4. Sub-Registrar, District Pali, Rajasthan.

5. Tehsildar Pali, District Pali, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Devesh Purohit

JUSTICE DINESH MEHTA Order 17/11/2021

1. Learned counsel for the petitioner at the outset submits that

the suit has already been decided by the trial Court vide order

dated 10.11.2021.

2. In view of the aforesaid, the writ petition is dismissed as

having become infructuous.

3. Needless to observe that the petitioner shall be free to

challenge the order dated 10.11.2021, while filing appeal against

the final judgment and decree.

4. Stay application too stands dismissed.

(DINESH MEHTA),J

31-A.Arora/-

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