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Mona Sharma W/O Arun Joshi D/O Shri ... vs Sub - Divisional Magistrate ...
2023 Latest Caselaw 3471 Raj/2

Citation : 2023 Latest Caselaw 3471 Raj/2
Judgement Date : 11 August, 2023

Rajasthan High Court
Mona Sharma W/O Arun Joshi D/O Shri ... vs Sub - Divisional Magistrate ... on 11 August, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:17492]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13735/2019

Mona Sharma W/o Arun Joshi D/o Shri Girdhari Lal, Aged About

38 Years, R/o 6/247, Niyat Gail Vihar Vidhyadhar Nagar Jaipur,

Raj. (Presently Residing Village Katrathal, Tehsil And Dist. Sikar)
                                                                    ----Petitioner
                                    Versus
1.       Sub - Divisional Magistrate, Sikar, Rajasthan.

2.       Shri Chandra Ram S/o Devidat, Aged About 81 Years, R/o

         Village Katrathal, Dist. Sikar, Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Mr. Deepak Chauhan For Respondent(s) : Mr. Shiv Kumar Jangid Mr. Y.V. Nandwana for Mr. Rajesh Goswami

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

1. Counsels appearing for both the parties on instruction of

their clients, submit that the amicable settlement has arrived at

between the parties out of the Court and they informed to proceed

as per the settlement.

2. In view of the amicable settlement arrived at between the

parties, the present writ petition is disposed of and the parties are

expected to abide by the terms and conditions of the settlement

arrived at between them.

3. In case any of the parties does not follow the terms and

conditions of the settlement, the other party can make an

appropriate application for revival of the application.

[2023:RJ-JP:17492] (2 of 2) [CW-13735/2019]

4. Accordingly, the present writ petition is disposed of.

5. Since the main petition has been disposed of, all other

pending application/s, if any, also stands disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /28

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