Rajasthan High Court - Jodhpur
State Of Raj vs Smt. Vima Devi on 11 February, 2010
Bench: A.M. Sapre, Dinesh Maheshwari
8 D.B. CIVIL SPECIAL APPEAL (W) NO.866/2000.
State of Rajasthan
Vs.
Smt. Vima Devi
..
Date of Order :: 11th February 2010.
HON'BLE MR. JUSTICE A.M. SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
None present.
.....
BY THE COURT:
Nobody is present for either of the parties. We have perused the record.
It appears that this appeal has rendered infructuous because the subject matter for which this appeal was filed no longer subsists. In other words, it has come to an end by efflux of time.
In the light of the aforesaid fact which has come into existence pending lis, we do not wish to embark upon the merits and demerits of the case nor we wish to enter into the factual matrix much less in detail. It is really not necessary.
Accordingly and in view of foregoing discussion, we dismiss this appeal as having rendered infructuous.
No costs.
Certified copy as per Rules.
(DINESH MAHESHWARI),J. (A.M. SAPRE),J. /Mohan/