Narayandas (Adopted) vs Amit (Adopted) (2026:Rj-Jd:11678)
2026 Latest Caselaw 3797 Raj

Citation : 2026 Latest Caselaw 3797 Raj
Judgement Date : 12 March, 2026

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Rajasthan High Court - Jodhpur

Narayandas (Adopted) vs Amit (Adopted) (2026:Rj-Jd:11678) on 12 March, 2026

Author: Rekha Borana

Bench: Rekha Borana

                                   [2026:RJ-JD:11678]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Revision Petition No. 100/2024

                                   Narayandas (Adopted) S/o Shri Mangilal, Aged About 36 Years,
                                   R/o Behind Hanuman Temple, Barmer, Tehsil And Distt. Barmer.
                                                                                                              ----Petitioner
                                                                             Versus
                                   Amit (Adopted) S/o Shri Narayandas, R/o Pachpadra, Tehsil
                                   Pachpadra, Distt. Barmer.
                                                                                                         ----Respondent


                                   For Petitioner(s)              :     Mr. Narpat Singh Rajpurohit
                                   For Respondent(s)              :     --



                                                  HON'BLE MS. JUSTICE REKHA BORANA

Order

12/03/2026

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

question itself has been decided and hence, the present revision

petition has rendered infructuous.

2. In view of the submission made, the present revision petition

is dismissed as having rendered infructuous.

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

disposed of.

(REKHA BORANA),J 65-manila/-

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