CLR/134/2015
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                                      CLR No. 134 of 2015
                                      Hon'ble Sharad Kumar Sharma, J.

List revised.

None appeared for the revisionists to assist the Court. Even otherwise also, the facts, which are on record shows, that the challenge in the present civil revision, which has been preferred under Section 115 of the CPC, was given by the revisionist to the order dated 22.09.2015, which was passed by the Court of Civil Judge (Senior Division), Roorkee, District Haridwar, in Original Suit No. 158 of 2012, Smt. Shalini Prem Vs. Nupur Singh and others, whereby the application paper No. 94C, which was preferred by the revisionist, has been rejected and, as a consequence of the rejection of the application, the prayer, as was sought for by the revisionist to appoint the Receiver, under Order 40 Rule 1 of CPC, was rejected too.

During the pendency of this revision, the fact, which revealed from the records, are that the OS No. 158 of 2012, in which the application under Order 40 Rule 1 of CPC, was rejected, the same had been decreed for partition by the judgement dated 27.05.2016, which was rendered in the aforesaid suit, and subsequent to it, while giving challenge to the said decree dated 27.05.2016, a First Appeal, being First Appeal No. 61 of 2016, Nupur Singh @ Nupur Chauhan & another Vs. Smt. Shalini Prem & others, was preferred by the revisionists before the coordinate Bench, too was dismissed by the coordinate Bench of this Court by the judgment dated 12.09.2019.

In view of the aforesaid subsequent developments, the present revision has been otherwise rendered infructuous. Accordingly, the same is dismissed as having rendered infructuous on account of subsequent developments, as already dealt with above.

(Sharad Kumar Sharma, J.) 12.04.2021 Mahinder/