Lalit vs General Paublic And Ors. ...
2023 Latest Caselaw 8573 Raj

[2023:RJ-JD:34863]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1949/2016

Lalit S/o Late Shri Rekh Chand, By Caste Bafna, at Present Khinvsar, Tehsil Khinvsar, District Nagaur.

----Appellant Versus

1. General Paublic.

2. Ashok Kumar. S/o Late Shri Rekh Chand, by Caste Bafna, Resident of Village Aalay, Tehsil & District Nagaur.

3. Smt. Manju Devi D/o Late Shri Rekh Chand W/o Shri Prakash Chand, by Caste Bhura (Jain), Resident of Bhuro Ka Chowk, Nokha, Tehsil Nokha, District Bikaner. (Deleted)

----Respondents

For Appellant(s) : Mr. Rakesh Kalla

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

13/10/2023

1. Learned counsel for the appellant submits that an amicable

settlement has been entered into between the parties and hence,

the present appeal has rendered infructuous.

2. In view of the submission made, the present appeal is

dismissed as infructuous.

3. All pending applications, if any, also stand dismissed.

(REKHA BORANA),J 141-KashishS/-

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