Punma vs Taga (2026:Rj-Jd:13131)
2026 Latest Caselaw 4310 Raj

Rajasthan High Court - Jodhpur

Punma vs Taga (2026:Rj-Jd:13131) on 19 March, 2026

Author: Rekha Borana

Bench: Rekha Borana

                                   [2026:RJ-JD:13131]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Revision Petition No. 184/2022

                                   1.       Punma S/o Shri Gajaji, Aged About 68 Years, R/o
                                            Raniwada Kallan, Tehsil Raniwada, District Jalore.
                                   2.       Pahad Singh S/o Shri Punma, Aged About 35 Years, R/o
                                            Raniwada Kallan, Tehsil Raniwada, District Jalore.
                                   3.       Deep Singh @ Ram Singh S/o Shri Punma, Aged About 32
                                            Years, R/o Raniwada Kallan, Tehsil Raniwada, District
                                            Jalore.
                                   4.       Kan Singh S/o Shri Punma, Aged About 38 Years, R/o
                                            Raniwada Kallan, Tehsil Raniwada, District Jalore.
                                                                                                          ----Petitioners
                                                                            Versus
                                   Taga S/o Shri Prabha Ji, R/o Surajwada, Tehsil Raniwada, District
                                   Jalore.
                                                                                                         ----Respondent


                                   For Petitioner(s)              :     Mr. Amit Mehta
                                   For Respondent(s)              :     Mr. Prashant Kachhawaha for
                                                                        Mr. Moti Singh



                                                  HON'BLE MS. JUSTICE REKHA BORANA

Order

19/03/2026

1. Counsel for the petitioners submits that the suit in question

itself has been decided. Hence, the present petition has rendered

infructuous.

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

dismissed as having rendered infructuous.

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

disposed of.

(REKHA BORANA),J 1-manila/-

(Uploaded on 19/03/2026 at 01:52:44 PM)

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