S.B. CIVIL FIRST APPEAL No.141/2008 Desraj Vs. Banwari Lal

Decision dt: 08/08/2012

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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JDOHPUR

JUDGMENT

S.B. Civil First Appeal No.141/2008 Desraj Vs. Banwari Lal

Date of Judgment ::: 08th August, 2012 PRESENT

HON'BLE DR. JUSTICE VINEET KOTHARI Mr. H.R. Chawla, for the appellant-defendant. Mr. N.L. Joshi, for the respondent-plaintiff. --

1. Both the learned counsels for the parties submit that the parties have settled their dispute out of Court and therefore, the learned counsel for the appellant do not want to press this first appeal.

2. Accordingly, the present first appeal filed by the appellant-defendant against the judgment and decree dated 22.12.2007 passed by learned Additional District Judge, Raisinghnagar in Civil Original Suit No.10/1999- Banwari Lal Vs. Desraj allowing the suit for specific performance is hereby dismissed as not pressed. A copy of this order be sent to the learned court below forthwith (DR. VINEET KOTHARI), J.

DJ/- 67