ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 09.08.2016 passed by the High Court of Judicature for Raj as than at Jaipur in DBITA No. 53 of 2000 whereby the High Court dismissed the appeal as having become infructuous filed by the appellant herein.
(3.) The appeal involves a short question as would be clear from the facts stated infra.;