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Rajendra Kumar vs Pawan Kumar And Ors (2025:Rj-Jd:41782)
2025 Latest Caselaw 13465 Raj

Citation : 2025 Latest Caselaw 13465 Raj
Judgement Date : 18 September, 2025

Rajasthan High Court - Jodhpur

Rajendra Kumar vs Pawan Kumar And Ors (2025:Rj-Jd:41782) on 18 September, 2025

                                   [2025:RJ-JD:41782]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                        S.B. Civil Misc. Appeal No. 75/2002

                                   Rajendra Kumar S/o Shri Kishorilal S/o Shri Paras Ram Agarwal,
                                   resident of 16 N Block, Near Indra Park, Sri Ganganagar
                                                                                                 ----Appellant-Plaintiff
                                                                          Versus
                                   1.    Pawan Kumar S/o Kishorilal S/o Parasram Agarwal, R/o 8 J
                                   Block, Sri Ganganagar.
                                   2.     Subhash S/o Kishorilal S/o Paras Ram Agarwal, Resident of
                                   56 K Block Sri Ganganagar.
                                                                                      ----Respondents-Defendants


                                   For Appellant(s)             :     Mr. S.L. Jain
                                   For Respondent(s)            :     None present



                                                HON'BLE MR. JUSTICE SANDEEP TANEJA

Judgment

18/09/2025

1. The present appeal was filed against the impugned order

dated 21.11.2001, whereby the application filed by the appellant-

plaintiff for appointment of a receiver had been dismissed.

2. Learned counsel for the appellant-plaintiff submits that since

civil suit itself has been decided, this appeal has become

infructuous.

3. Accordingly, the present appeal is dismissed as having

become infructuous.

4. All pending applications, if any, also stand disposed of.

(SANDEEP TANEJA),J 1-Ravi Khandelwal

(Uploaded on 18/09/2025 at 03:14:24 PM)

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