Basant Kalwani vs Lrs. Of Jai Shiv Singh ...
2023 Latest Caselaw 9046 Raj

[2023:RJ-JD:37498]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Revision Petition No. 146/2023

Basant Kalwani S/o Shri Devan Kalwani, Aged About 68 Years, Resident Of Basera Kalwani House, Near Shankar Math, Kumarwada Road, Mt. Abu, Tehsil Aburoad, Distict Sirohi, Address- Ashok Emporium, Sanand House, Lake Road, Mount Abu, District Sirohi, (Rajasthan)

----Petitioner Versus

1. Lrs. Of Jai Shiv Singh, S/o Shri Rudradutt Singh Through His Lrs-

1/1. Smt. Sridatri W/o Late Jai Shiv Singh, 1/2. Shri Druv Singh S/o Late Jai Shiv Singh, 1/3. Ku. Katyayini D/o Late Jai Shiv Singh, All By Caste Vaghela Rajput, Resident Of Darbargarh, Tehsil Sanand (Gujarat), Presently Resident Of Kalikunj, Sanand House, Mt. Abu Tehsil Aburoad, District Sirohi (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Shambhoo Singh Rathore

HON'BLE MS. JUSTICE REKHA BORANA Judgment

03/11/2023

1. Learned counsel for the petitioner submits that the suit in

question itself has been decided in terms of the settlement

entered into between the parties. He, therefore, submits that the

present revision petition has rendered infructuous.

2. In view of the submission made, the present revision petition

is dismissed as having become infructuous.

3. Stay petition and all pending applications, if any, stand

disposed of.

(REKHA BORANA),J

1-KashishS/-

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