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Pawan Kumar S/O Shri Ramkaran ... vs Ramkaran Malaw S/O Shri ...
2022 Latest Caselaw 3722 Raj/2

Citation : 2022 Latest Caselaw 3722 Raj/2
Judgement Date : 11 May, 2022

Rajasthan High Court
Pawan Kumar S/O Shri Ramkaran ... vs Ramkaran Malaw S/O Shri ... on 11 May, 2022
Bench: Madan Gopal Vyas
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 729/2018

                                   1.       Pawan Kumar S/o Shri Ramkaran Malaw, Aged About 40
                                            Years, By Caste Dhakad, R/o House No. A-5, Jawahar
                                            Nagar, Kota (Raj.)
                                   2.       Puja Malaw W/o Pawan Kumar Malaw, Aged About 37
                                            Years, By Caste Dhakad, R/o House No. A-5, Jawahar
                                            Nagar, Kota (Raj.)
                                                                                                         ----Appellants
                                                                         Versus
                                   1.       Ramkaran Malaw S/o Shri Chaturbhuj Malaw, Aged About
                                            72 Years, By Caste Dhakad, R/o House No. A-5, Jawahar
                                            Nagar, Kota (Raj.)
                                   2.       Kamlesh Malaw W/o Ramkaran Malaw, Aged About 68
                                            Years, By Caste Dhakad, R/o House No. A-5, Jawahar
                                            Nagar, Kota (Raj.)
                                                                                                      ----Respondents

For Appellant(s) : Mr. S.K. Singodiya For Respondent(s) : Mr. Nitin Kumar Sharma

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

11/05/2022

Learned counsel for the appellants submits that the

impugned judgment and decree has aleady been executed, the

present first appeal has become infrucutuous.

In view of the above, the present appeal is dismissed as

having become infructuous.

(MADAN GOPAL VYAS),J

ANIL SHARMA /44

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