Rajendra Kumar vs Jawanaram (2025:Rj-Jd:15781)
2025 Latest Caselaw 9447 Raj

Rajasthan High Court - Jodhpur

Rajendra Kumar vs Jawanaram (2025:Rj-Jd:15781) on 26 March, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:15781]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                     S.B. Civil Misc. Appeal No. 435/2022

Rajendra Kumar S/o Jawanaram, Aged About 50 Years, R/o
Merta City, Tehsil Merta, District Nagaur.
                                                                             ----Appellant
                                        Versus
1.        Jawanaram         S/o      Pemaram,           R/o          Merta     City,   R/o
          Gemaliyavas, Tehsil Merta, District Nagaur.
2.        Ganpat Didel S/o Sh. Raichandra, R/o Indawad, Tehsil
          Merta, District Nagaur.
3.        Sub-Registrar, Registration And Stamps, Sub-Registrar,
          Merta City, District Nagaur.
                                                                       ----Respondents


For Appellant(s)              :     Mr. V.D. Gaur.
For Respondent(s)             :     Mr. Devam Maheshwari for
                                    Mr. Vishal Sharma.



               HON'BLE MS. JUSTICE REKHA BORANA

Order

26/03/2025

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

question itself has been decided and hence, the present appeal

which has been preferred against the order of rejection of the

application under Order 39 Rules 1 & 2, CPC has rendered

infructuous.

2. Copy of the judgment and decree dated 20.12.2024 has

been placed on record.

3. Learned counsel for the appellant does not refute the above

fact.

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

dismissed as infructuous.

[2025:RJ-JD:15781] (2 of 2) [CMA-435/2022]

5. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 270-KashishS/-

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