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Khinyaram vs Smt. Hawa Devi
2021 Latest Caselaw 11309 Raj

Citation : 2021 Latest Caselaw 11309 Raj
Judgement Date : 22 July, 2021

Rajasthan High Court - Jodhpur
Khinyaram vs Smt. Hawa Devi on 22 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5642/2021

Khinyaram S/o Shri Sonaram, Aged About 45 Years, R/o New Sayab Colony, Near Hawai Patti, Nagaur, At Present Resident Of Shreeram Colony, Nagaur, Tehsil And District Nagaur, Raj.

----Petitioner Versus

1. Smt. Hawa Devi W/o Shri Bhanwarlal, By Caste- Jat, Resident Of Village-Thambadiya, Tehsil- Khinvsar, District- Nagaur (Rajasthan).

2. Kishna D/o Shri Khinyaram, B/c- Jat, R/o New Sayab Colony, Near Hawai Patti, Nagaur, At Present Resident Of Shree Colony, Nagaur, Tehsil And District- Nagaur, Raj.

3. Nimbaram S/o Shri Rooparam, B/c Jat, R/o Satika Khurd, Tehsil Khivsar, Dist. Nagaur, Raj.

                                                                                                    ----Respondents


                                   For Petitioner(s)        :     Mr. Mukesh Mehriya
                                   For Respondent(s)        :



HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/07/2021

Learned counsel for the petitioner wants to withdraw

this writ petition, however, seeks liberty for the petitioner

to raise all his contentions/arguments before the trial

court at the appropriate stage.

Accordingly, this writ petition is dismissed as

withdrawn with the liberty sought for.

(VIJAY BISHNOI),J

29-msrathore/-

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