Citation : 2026 Latest Caselaw 4807 Raj
Judgement Date : 28 March, 2026
[2026:RJ-JD:14539-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Misc. Appeal No. 2343/2024
Bhupesh Chaddha S/o Sh. Lalit Kumar Chaddha, Aged About 40
Years, R/o House No.2/77 Housing Board Colony, Hanumangarh
Junction. Presently At B-1,1173/3, A-4, Vishnupuri Vrindavan
Road, Civil Lines, Ludhiana, Teh. And Dist. Ludhiana
----Appellant
Versus
Khushi Chaddha W/o Bhupesh Chaddha, R/o House No. 3/13.
Housing Board Colony, Hanumangarh Jn.
----Respondent
For Appellant(s) : Mr. Jeetendra Singh Khichi
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
28/03/2026
1. Learned counsel for appellant submits that as per his
instructions, the respondent has expired during pendency of the
appellate proceedings and therefore, he is under instructions not
to press the instant appeal as the same stands abated.
2. The present appeal is disposed of accordingly.
3. Stay petition and any pending application also stands
disposed of.
(SUNIL BENIWAL),J (ARUN MONGA),J 12-Devanshi/-
(Uploaded on 28/03/2026 at 02:40:27 PM)
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