Rastriya Kala Mandal vs Mazi Shri Chouhan Sahiba ...
2023 Latest Caselaw 8754 Raj

[2023:RJ-JD:35922]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Second Appeal No. 242/2005

Rastriya Kala Mandal

----Appellant Versus Mazi Shri Chouhan Sahiba Rel.Trust and Ors

----Respondents

For Appellant(s) : Mr. Akshay Nagori For Respondent(s) : Mr. Ramit Mehta Mr. Tarun Dudia

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

19/10/2023

1. An application has been filed on behalf of respondent Trust

with a submission that a compromise has been entered into

between the parties and the appellants have handed over the

possession of the disputed property to the respondent Trust.

Therefore, no dispute now survives and the present appeal be

dismissed as having become infructuous.

2. Learned counsel Mr. Akshay Nagori whose name is reflected

in the cause list as counsel for the appellant, submitted that the

file was handed over to the client on his request and he has no

further instructions.

3. None has appeared for the appellants.

4. In view of the application as filed on behalf of the respondent

Trust and in view of the fact that none has opposed the said

submission, the application is allowed.

[2023:RJ-JD:35922] (2 of 2) [CSA-242/2005]

5. Consequently, the present appeal is dismissed as having

become infructuous.

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

(REKHA BORANA),J 84-KashishS/-

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