Gurjinder Singh vs Parvinder Singh
2022 Latest Caselaw 8781 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12903/2021

Gurjinder Singh S/o Niranjan Singh, Aged About 55 Years, R/o 40 R.B. Tehsil, Padampur, District Shri Ganganagar.

----Petitioner Versus

1. Parvinder Singh S/o Palvinder Singh, R/o 40 R.b. Tehsil, Padampur District Shri Ganganagar, Currently Residing At Toronto (Canada) Through Its Power Of Attorney Holder Karmveer Singh S/o Sukhdeep Singh, R/o 21 B.b. Tehsil Padampur, District Shri Ganganagar.

2. Karmveer Singh S/o Sukhdeep Singh, R/o 21 B.b. Tehsil Padampur, District Shri Ganganagar.

3. Dharmpal Sharma S/o Ramswaroop, R/o 5 K K Tehsil Padampur District Shri Ganganagar.

4. Amritpal Sharma S/o Ramswaroop, R/o 5 K K Tehsil Padampur District Shri Ganganagar.

5. Sub Registrar, Padampur, District Shri Ganganagar.

6. Tehsildar (Revenue), Padampur, District Shri Ganganagar.

7. State Of Rajasthan, Through District Collector, Shri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Rakesh Kumar Chotia For Respondent(s) : Mr. Trilok Joshi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/07/2022

Learned counsel for the parties have submitted that since the

suit itself has been decided by the court below on the basis of the

compromise arrived at between the parties, this writ petition has

rendered infructuous.

                                                                            (2 of 2)                [CW-12903/2021]



                                        Accordingly,   this    writ     petition      is   dismissed   as   having

                                   rendered infructuous.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

145-AjaySingh/-

Powered by TCPDF (www.tcpdf.org)