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Jaishreeparumal vs Dharmesh Vyas
2021 Latest Caselaw 818 Raj

Citation : 2021 Latest Caselaw 818 Raj
Judgement Date : 12 January, 2021

Rajasthan High Court - Jodhpur
Jaishreeparumal vs Dharmesh Vyas on 12 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4984/2020

Jaishreeparumal S/o Parumal, Aged About 73 Years, Resident Of Lucky Silk Store, Outside Sojati Gate, Jodhpur.

----Petitioner Versus Dharmesh Vyas S/o Ramdutt Vyas, Resident Of Chopasani Road, State Bank Of Bikaner And Jaipur, Behind Jalori Gate, Jodhpur.

                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. Muktesh Maheshwari
                                   For Respondent(s)        :



HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/01/2021

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

that he does not want to press this writ petition, however, seeks

liberty for the petitioner to move appropriate application before

the trial court with the prayer to allow the advocate of the

petitioner in the trial court to advance final arguments in the

matter.

Accordingly, this writ petition is dismissed as not pressed

with the liberty as prayed for.

(VIJAY BISHNOI),J

Surabhii/24-

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