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Dalpat vs Shyam Sundar Sharma
2021 Latest Caselaw 18311 Raj

Citation : 2021 Latest Caselaw 18311 Raj
Judgement Date : 2 December, 2021

Rajasthan High Court - Jodhpur
Dalpat vs Shyam Sundar Sharma on 2 December, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15283/2021

Dalpat S/o Sh. Laxmi Lal Soni, Aged About 61 Years, R/o 107, Chetak Marg, Chetak Circle, Udaipur.

----Petitioner Versus

1. Shyam Sundar Sharma D/o Kalu Lal Sharma, R/o 23 Padmawati Complex, Mahapragya Vihar, Bhuvana, Udaipur.

2. Umesh Sharma S/o Shyam Sundar Sharma, R/o 23 Padmawati Complex, Mahapragya Vihar, Bhuvana, Udaipur.

----Respondents

For Petitioner(s) : Mr. R.S. Mankad

JUSTICE DINESH MEHTA

Order

02/12/2021

1. Mr. Mankad, learned counsel for the petitioner seeks

permission to withdraw the present writ petition with a liberty to

file an application in light of the judgment dated 17.12.2007, in

the matter of Surendra Mehta Vs. Bapu Lal & Anr., reported in

RLW 2008(2) Raj. 1448.

2. Permission granted.

3. The writ petition is dismissed as withdrawn with the

aforesaid liberty.

4. Stay petition also stands dismissed.

(DINESH MEHTA),J 26-Ramesh/-

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