Rajasthan High Court - Jodhpur
Lrs Of Kashi Ram vs Mallu Ram on 19 March, 2021
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Restoration No. 73/2019
1. Neeraj S/o Late Shri Kashi Ram, Aged About 29 Years, R/
o Shop No. 1 Nai Mandi, Tehsil Ghadsana, District
Hanumangarh.
2. Dheeraj S/o Late Shri Kashi Ram, Aged About 34 Years,
R/o Shop No. 1 Nai Mandi, Tehsil Ghadsana, District
Hanumangarh.
3. Akansha D/o Late Shri Kashi Ram, Aged About 23 Years,
R/o Shop No. 1 Nai Mandi, Tehsil Ghadsana, District
Hanumangarh.
4. Smt. Urmila W/o Late Shri Kashi Ram, Aged About 55
Years, R/o Shop No. 1 Nai Mandi, Tehsil Ghadsana,
District Hanumangarh.
----Petitioners
Versus
Sh. Mallu Ram S/o Late Sh. Manphool Ram, R/o 5 MLD (A),
Tehsil Ghadsana, Sri Ganganagar.
----Respondents
For Petitioner(s) : Ms. Swati Shekhar for
Mr. C.S. Kotwani.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 19/03/2021 Learned counsel for the applicants submits that as the parties have settled the dispute mutually, the application has been rendered infructuous.
In view of the submissions made, the application is dismissed as having become infructuous.
(ARUN BHANSALI),J 11-pradeep/-
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