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Judgment
Learned counsel for the respondent No.1 has moved an application on 12.05.2017 praying that on the averments made in the application the appeal may be allowed and judgment and decree passed by Addl. District Judge No.2, Udaipur in Civil Original Suit No.48/2013 (Roopa Vs. Harji) on 09.04.2014 and proceedings taken in accordance with judgment and decree including registration of agreement to sale to subsequent persons may be set aside.
Learned counsel for the respondents No.2 & 3 have no objection in accepting the prayer of respondent No.1 Roopa S/o Daula Ji Gamesti. This Court on 14.07.2017 has directed the Deputy Registrar (Judl.) to verify the contents of application No.1195/2017. The contents of the application were verified and presence was marked on the same day.
Looking to the prayer made in the application No.1195/2017 and no objections of respondents No.2 & 3, this appeal is hereby allowed and judgment and decree in Case No.48/2013 passed by ADJ No.2, Udaipur on 09.04.2014 and steps taken further pursuant to judgment and decree dated 09.04.2014 are set aside and decree sheet be drawn.
In view of the above, the contempt Petition is also disposed of.