Raghuveer Saini S/O Shri Gajendra ... vs Kailashchandra Sharma S/O Shri ...
2022 Latest Caselaw 1206 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 3727/2020

                                   Raghuveer Saini S/o Shri Gajendra Saini, Aged About 43 Years, B/c
                                   Mali R/o D-1, Ramnagar Colony, Shastri Nagar, Jaipur.

                                                                                                         ----Petitioner

                                                                           Versus

                                   Kailashchandra Sharma S/o Shri Peparam Sharma, B/c Brahman, R/o
                                   Village Morija, Tehsil Chomu, District Jaipur.

                                                                                                       ----Respondent

For Petitioner(s) : Mr. Rajesh Mehrishi, AAG, through V.C.

For Respondent(s) : Mr. Amit Jindal, through V.C.

Mr. Abhimanyu Singh, through V.C.

HON'BLE MR. JUSTICE INDERJEET SINGH Order 02/02/2022

Heard on the application for deciding the writ petition in view

of the compromise between the parties and for allowing the

parties to file their settlement before the learned trial Court.

In that view of the matter, I dispose of this writ petition with

liberty to both the parties to file their settlement before the

learned trial Court. Accordingly, the judgment and decree dated

24.01.2020 and order dated 17.02.2020 passed by the Courts

below are quashed and set aside.

The parties are at liberty to file appropriate application

before the Courts below for returning of the court fees in view of

the compromise. All the pending applications stand disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /34

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