ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed by the plaintiff against the final judgment and order dated 16.04.2015 passed by the High Court of Rajasthan at Jaipur in S.B. Civil Writ Petition No.4592 of 2014 whereby the High Court dismissed the writ petition filed by the appellant herein and affirmed the order of the Trial Court.
(3.) It may not be necessary to set out the entire facts for the disposal of the appeal in detail except to state those facts, which are necessary to appreciate the short issue raised in the appeal. This is because the learned counsel for the appellant (plaintiff) has made a statement at the Bar, which we are inclined to accept. Learned counsel for the respondent(defendant) has no objection to the statement made by learned counsel for the appellant and indeed rightly.;