Rajasthan High Court - Jaipur
Krishan Gopal Bansal And Others vs Smt Kamlesh Devi And Others on 4 November, 2016
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH, JAIPUR
S.B. CIVIL SECOND APPEAL NO.526 OF 2015
KRISHNAGOPAL BANSAL S/O LATE SHRI RAMLAL BANSAL, CASTE
AGARWAL, AGE 72 YEARS, R/O 534 A, PANCHSHEEL, AJMER.
SHRI RAMSWAROOP BANSAL S/O SHRI RAMLAL BANSAL, CASTE
AGARWAL, R/O C/O MADANSINGH RAJAWAT LAXMI TENT HOUSE KI
GALI, SHANTIPURA, AJMER.
SHRI PYAREMOHAN BANSAL S/O LATE SHRI RAMLAL BANSAL,
R/O 38/454, GHEE MANDI, NAYA BAZAR, AJMER.
SHRI LALCHAND S/O SHRI RAMSWAROOP, CASTE AGARWAL, R/O
ASHOK MARG, NEAR AYURVED OFFICE, AJMER.
V.
SMT. KAMLESH DEVI W/O SHRI BHAIRULAL GARG, AGE 59
YEARS.
SHRI NAVNEET KUMAR GARG S/O SHRI BHAIRULAL GARG, AGE 36
YEARS
SHRI AMIT KUMAR GARG S/O SHRI BHAIRULAL GARG, AGE 35
YEARS
SHRI SUMEET KUMAR GARG S/O SHRI BHAIRULAL GARG, AGE 30
YEARS
ALL ARE R/O A.M.C. NO.15/325 (OLD), 38/545 (NEW), GHEE
MANDI, NAYA BAZAR, AJMER.
Date of order : 4th November 2016
HON'BLE MR. JUSTICE JAINENDRA KUMAR RANKA
Mr. Rahul Agarwal, counsel for appellants
Mr. Akash Gupta, counsel for respondents
ORDER
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The matter has come up on application (25579/2016) stating therein that the parties have entered into a compromise on 6.4.2016 and it has been decided that the defendant-appellants shall vacate the disputed premises on or before 31.12.2017 and will continue to deposit the monthly rent regularly in the 2 bank account of the respondents.
In view of the aforesaid compromise entered into by and between the parties, this appeal does not survive and accordingly stands disposed of.
(JAINENDRA KUMAR RANKA) J.
db 153