Rajasthan High Court - Jaipur
Virendra Kumar Jain vs Devendra Kumar Jain on 20 April, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. CIVIL MISC. APPEAL NO.193/2004 Vijendra Kumar Jain vs. Devendra Kumar Jain & Ors. Date of order : 20/04/2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Abhishek Mishra for Shri P.S. Shukla for the appellant. ******
Counsel for the appellant submits that the suit itself has been decided, therefore, this appeal has become infructuous. The appeal is dismissed as having become infructuous.
(MOHAMMAD RAFIQ), J.
RS/ All corrections made in the judgement/order have been incorporated in the judgement/order being emailed.
(Ravi Sharma,P.A.