Citation : 2023 Latest Caselaw 8856 Raj
Judgement Date : 30 October, 2023
[2023:RJ-JD:36567]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 149/2014
Bahadar Singh S/o Jai Singh, by Caste Rajput, aged 49 years, R/o House No.462, Ward No.10, Old Abadi, Sri Ganganagar.
----Appellant Versus
1. Sri Krishna Leela S/o Shri Banwari Lal, by Caste Agarwal, R/o 70-C Block, Sri Ganganagar.
2. Rajendra Singh @ Raju S/o Jai Singh, by Caste Rajput, R/o Ward No.22/32, Old Abadi, Sri Ganganagar.
3. Chhabil Das S/o Phusa Ram Bishnoi, R/o Ward No.12, Old Abadi, Near Khetpal Mandir, Sri Ganganagar.
----Respondents
For Appellant(s) : Mr. Hemant Jain For Respondent(s) : Mr. Aakash Kukkar through VC
HON'BLE MS. JUSTICE REKHA BORANA
Judgment
30/10/2023
1. Learned counsel for the appellant submits that the decree in
question has been executed and hence, the present appeal has
rendered infructuous.
2. In view of the submission made, the present appeal is
dismissed as having become infructuous.
3. All pending applications, if any, also stand dismissed.
(REKHA BORANA),J 801-KashishS/-
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