Chhinderjeet Kaur vs Baljeet Singh Mangat
2022 Latest Caselaw 539 Raj

(1 of 1) [CR-144/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Revision Petition No. 144/2019

1. Chhinderjeet Kaur W/o Balvinder Singh, Aged About 60 Years, B/c Jat Sikh, R/o Patroda, Tehsil Anupgarh, District Sri Ganganagar.

2. Angrej Kaur W/o Gurdev Singh, Aged About 71 Years, B/c Jat Sikh, R/o Ward No. 15, Riico Colony, Anupgarh, Tehsil Anupgarh, District Sri Ganganagar.

3. Balvinder Singh S/o Shri Maghi Singh, Aged About 65 Years, B/c Jat Sikh, R/o Patroda, Tehsil Anupgarh, District Sri Ganganagar.

4. Ravindra Pal Singh S/o Shri Gurdev Singh, Aged About 49 Years, B/c Jat Sikh, R/o Ward No. 15, Riico Colony, Anupgarh, Tehsil Anupgarh, District Sri Ganganagar.

----Petitioners Versus

1. Baljeet Singh Mangat S/o Shri Gurnam Singh, Aged About 50 Years, B/c Jat Sikh, R/o Ward No. 8, Anupgarh, Tehsil Anupgahr, District Sri Ganganagar.

2. Sub Registrar, Anupgarh, District Sri Ganganagar.

3. District Collector, Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Sumer Singh Gour, through V.C. For Respondent(s) : Mr. Pardeep Singh, through V.C. for Mr. Hamir Singh Sidhu.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

10/01/2022

Learned counsel for the petitioners submits that due to

subsequent events the present Revision Petition has become

infructuous.

Accordingly, the present Civil Revision Petition is dismissed

as having become infructuous. Stay petition is also dismissed.

(MANOJ KUMAR GARG),J

100-prashant/-

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