Harmeet Singh vs Lrs. Of Jai Shiv Singh ...
2023 Latest Caselaw 8808 Raj

[2023:RJ-JD:36188]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Revision Petition No. 150/2023 Harmeet Singh S/o Shri Harcharan Singh, Aged About 48 Years, Resident Of Kaka Kuteer, Near Charbhuja Niwas, Mt. Abu, Tehsil Aburoad, District Sirohi, Address- M/s Kaka Garments, Sanand House, 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

20/10/2023

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 4-KashishS/-

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