Deepak Kumar vs Naveen Kumar (2023:Rj-Jd:41268)
2023 Latest Caselaw 10179 Raj

Rajasthan High Court - Jodhpur

Deepak Kumar vs Naveen Kumar (2023:Rj-Jd:41268) on 29 November, 2023

                                   [2023:RJ-JD:41268]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Writ Petition No. 3742/2020

                                   1.       Deepak Kumar S/o Sh. Babulal, Aged About 30 Years, By
                                            Caste Sindhi Lohna, Resident Of Nehru Nagar, Barmer
                                            (Raj.).
                                   2.       Babulal S/o Sh. Ramdas, Aged About 60 Years, By Caste
                                            Sindhi Lohna, Resident Of Nehru Nagar, Barmer (Raj.).
                                                                                                        ----Petitioners
                                                                         Versus
                                   1.       Naveen Kumar S/o Sh. Manoharlal, By Caste Sindhi
                                            Lohna, Resident Of Mahaveer Nagar, Barmer (Raj.).
                                   2.       Deepak Kumar S/o Sh. Manoharlal, By Caste Sindhi
                                            Lohna, Resident Of Mahaveer Nagar, Barmer (Raj.).
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     None present
                                   For Respondent(s)           :



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Judgment / Order (oral)

29/11/2023

1. None appears for either side.

2. The order-sheets reflect that the parties have settled their

dispute by arriving at a compromise.

3. The petition is accordingly dismissed as having become

infructuous.

4. Petitioners are, however, given liberty to approach again if

anything survives.

(ARUN MONGA),J 103-MMA/-

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