C.P Vijaywargiya S/O Late Shri ... vs Lions Club International
2021 Latest Caselaw 3776 Raj/2

                                         (1 of 2)                  [CW-8538/2021]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No.8538/2021

C.p Vijaywargiya S/o Late Shri Motilal Vijaywargiya, Aged About
72 Years, R/o 10 J, 14, Parijat Colony, Mahaveer Nagar Iii, Kota,
Rajasthan- 324005
                                                                   ----Petitioner
                                     Versus
1.     Lions Club International, Through International Board Of
       Directors, 300 W 22Nd Street, Oak Brook, Illinois, Usa
       Through Regional Secretariat For India, South Asia And
       Middle East (Isame) Situated At C-604, Trade Star,
       Andheri Kurla Road, Andheri East, Mumbai - 400059.
2.     Lions Club International, District 3233 E-2, Janki Kunj,
       Bijainagar, District Ajmer, Rajasthan Through Its District
       Governor.
3.     Shri Dilip Kumar Toshniwal S/o Unknown, R/o 108,
       Gulmohar Tower, Nankar Greens, Kanchipuram, Bhilwara,
       Rajasthan - 311001.
4.     Regional Manager-India, South Asia And Middle East
       (Isame) Secretariat, Situated At C-604, Trade Star,
       Andheri Kurla Road, Andheri East, Mumbai - 400059.
                                                                ----Respondents

For Petitioner(s) : Mr. S.S. Hora For Respondent(s) : Mr. K.K. Sharma, Senior Counsel with Mr. Madhusudan Singh Rajpurohit & Mr. Nitin Jain Mr. Mahendra Shah Mr. Shivangshu Naval

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

16/08/2021

In the present case, the arguments were heard and

judgment was reserved whereafter the permission has been

sought from this court upon instructions from the petitioner to

(2 of 2) [CW-8538/2021]

withdraw the writ petition as he does not want to press the

petition anymore.

Keeping in view the prayer made in the application and

taking into consideration the overall aspects, I am inclined to allow

this application. The same is allowed.

The writ petition is accordingly dismissed as withdrawn.

All pending applications, if any, shall also stand disposed of.

(SANJEEV PRAKASH SHARMA),J

Karan/C-1

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