LAWS(RAJ)-2019-5-425

MADAN LAL SONAR Vs. KANTA BRAHMIN

Decided On May 02, 2019
Madan Lal Sonar Appellant
V/S
Kanta Brahmin Respondents

JUDGEMENT

(1.) Learned counsel for the parties agree that the dispute has already been adjudicated by this Hon'ble Court in the matter of Babu Lal Vs. Kanta (S.B. Civil Writ Petition No. 10997/2018) decided on 10/9/2018. The judgment dtd. 10/9/2018 reads as follows:-

(2.) In light of the aforequoted judgment, the present writ petition is dismissed in the same terms.