Delhi High Court - Orders
N.K. Rajpal vs K.K. Rajpal (Since Deceased Thr Lr'S) on 6 March, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 101/2019 & C.M. APPL. 19728/2019
N.K. RAJPAL ..... Petitioner
Through: Mr. Harsh Gurbani, Advocate.
versus
K.K. RAJPAL (SINCE DECEASED
THR LR'S) ..... Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 06.03.2023 Present revision petition has been preferred by the Petitioner assailing the order dated 16.10.2017, wherein the application filed by the present Petitioner under Order 12 Rule 6 CPC was dismissed.
Learned counsel appearing on behalf of the Petitioner, at the outset, submits that the present revision petition has been rendered infructuous since the final judgment and decree has been passed by the Trial Court on 17.01.2023. He has handed over a copy of the said judgment today in Court itself, which is taken on record.
In view of the above, revision petition is disposed of as infructuous.
Pending application also stands disposed of.
JYOTI SINGH, J MARCH 06, 2023/rk Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:10.03.2023 15:54:17