Ramesh Chandra vs Gaje Singh (2025:Rj-Jd:42368)
2025 Latest Caselaw 13532 Raj

Rajasthan High Court - Jodhpur

Ramesh Chandra vs Gaje Singh (2025:Rj-Jd:42368) on 19 September, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:42368]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Misc. Application No. 83/2024

Ramesh Chandra, S/o Sh. Pukhraj R/o Kaparda Teh. Bilara, Dist.
Jodhpur.
                                                                        ----Petitioner
                                          Versus
1.       Gaje Singh S/o Sh. Udai Singh, R/o Bhalawata Bera,
         Mandore, Jodhpur.
2.       Banshi Lal S/o Sh. Sanga Ram, R/o Village Bhed
         Bhakhari, Ps Lohawat, Teh. Osian, Dist. Jodhpur.
3.       New     India      Assurance            Co.   Ltd.,    Through    Divisional
         Manager, Pal Road, Jodhpur.
                                                                     ----Respondents


For Petitioner(s)             :      By post
For Respondent(s)             :      -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

19/09/2025

1. While deciding SBCMA No.2052/2017 vide judgment dated

06.09.2023, this court remanded the matter back to the trial court

with a direction to dispose of the same within a period of six

months after hearing all the parties. Since no one appeared

before the trial court on the given date, therefore, the guidance

was sought by the learned trial court vide letter dated 11.09.2024

regarding further course of action. This court vide order

19.09.2024 directed the trial court to proceed further in

accordance with law.

2. Now the trial court through a letter dated 18.09.2025 has

intimated that despite repeated notices, no one is appearing on

(Uploaded on 23/09/2025 at 03:11:21 PM)

[2025:RJ-JD:42368] (2 of 2) [CMAP-83/2024]

behalf of claimant Gaje Singh, therefore, the case has been

dismissed under Order 9 Rule 4 of the CPC.

3. In this background, no further order is required to be passed

in the instant miscellaneous application instituted upon the letter

of the trial court. Accordingly, the same is disposed of.

(FARJAND ALI),J 138-Pramod/-

(Uploaded on 23/09/2025 at 03:11:21 PM)

Powered by TCPDF (www.tcpdf.org)