Nagendra Parihar vs Smt. Vandana (2026:Rj-Jd:14658)
2026 Latest Caselaw 4772 Raj

Citation : 2026 Latest Caselaw 4772 Raj
Judgement Date : 28 March, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Nagendra Parihar vs Smt. Vandana (2026:Rj-Jd:14658) on 28 March, 2026

Author: Rekha Borana

Bench: Rekha Borana

                                   [2026:RJ-JD:14658]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                     S.B. Civil Transfer Appl. No. 223/2024

                                   Nagendra Parihar S/o Motilal Parihar, Aged About 35 Years, R/o
                                   Plot     No.    69/3,       Behind       New       Kohineer            Cinema,      Masuria,
                                   Jodhpur,raj.
                                                                                                                   ----Petitioner
                                                                               Versus
                                   Smt. Vandana W/o Nagendra Parihar, D/o Sh. Rajkishore Gehlot
                                   R/o Plot No. 238, Near Azad Hind Market, Ramdev Road,
                                   Masuria, Jodhpur,raj.
                                                                                                             ----Respondent


                                   For Petitioner(s)               :     Mr. Abhishek Agarwal for
                                                                         Mr. Ratish Bhatnagar
                                   For Respondent(s)               :     ---



                                                   HON'BLE MS. JUSTICE REKHA BORANA

Order

28/03/2026

1. Counsel for the petitioner, on instructions, submits that the

application under Section 125 Cr.P.C. itself has been decided, and

hence, the present civil transfer application has rendered

infructuous.

2. In view of the submission made, the present civil transfer

application is dismissed as having rendered infructuous.

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

disposed of.

(REKHA BORANA),J 18-Ishan/-

(Uploaded on 28/03/2026 at 05:28:44 PM)