Narendra Singh Son Of Late Shri ... vs Tejendra Singh Son Of Shri Teerath ...
2021 Latest Caselaw 1140 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           D.B. Civil Special Appeal Writ No. 661/2020
                                      In

                S.B. Civil Writ Petition No.827/2019

Narendra Singh Son Of Late Shri Harnam Singh, Resident Of Plot
No.C-5, Sanjay Colony, Nehru Nagar, Jaipur .
                                                                  ----Appellant
                                  Versus
1.     Tejendra Singh Son Of Shri Teerath Singh, R/o F-54, Bani
       Park, Gurunanak Marg, Jaipur
2.     Teerath Singh Son Of Late Shri Harnam Singh, R/o F-54,
       Gurunanak Marg, Near Ghiya Marg, Bani Park, Jaipur
3.     Ajit Singh Son Of Late Shri Harnam Singh, R/o C-11,
       Sanjay Colony, Nehru Nagar, Jaipur
4.     Harbhajan Singh Son Of Larte Shri Harnam Singh, R/o F-
       54, Bani Park, Shri Gurunanak Marg, Jaipur
5.     Satnam Kaur W/o Shri Satish Kumar D/o Late Shri
       Rajendra Singh, Resident Of House No. Q-1, Near Jal
       Sadan, Lajpat Nagar, Kasturba Niketan Complex-Ii, New
       Delhi-24
6.     Smt. Manjeet Kaur W/o Shri Satish Kumar Puri, R/o
       T/156, Block No C-14, Rangoli Garden Ahead Of Vaishali
       Nagar Byepass, Jaipur
7.     Smt. Ranjeet Kaur W/o Shri Kanwarjeet Singh Narang,
       R/o 89, Mahaveer Nagar Second, Near Durgapura Flyover,
       Jaipur
                                                               ----Respondents

For Appellant(s) : Mr. Umesh Vyas, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Judgment / Order

02/02/2021 Learned counsel for petitioner submits that he may be

permitted to withdraw the petition.

(2 of 2) [SAW-661/2020]

Ordered accordingly.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita Kanwar /2

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