Narendra Kumar Shrivastava S/O ... vs Radhakrishan S/O Shri Sahab Singh
2021 Latest Caselaw 2104 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 796/2019

1.     Narendra Kumar Shrivastava S/o Late Shri Yogendra
       Prasad Shrivastava (Since Deceased), Resident Of G-16,
       Krishna Kripa-Ii, Subash Nagar, Jaipur At Present House
       No. 68, Samandvaya, Lata Nagar, Kalwar Road, Jaipur
1/1.   Ashish Shrivastava S/o Late Shri Narendra Shrivastava,
       Aged About 34 Years, Resident of G-16, Krishna Kripa-II,
       Subash      Nagar,    Jaipur       At     Present         House   No.   68,
       Samandvaya, Lata Nagar, Kalwar Road, Jaipur
1/2.   Anuj Shrivastava S/o Late Shri Narendra Shrivastava,
       Aged About 33 Years, Resident Of G-16, Krishna Kripa-II,
       Subash      Nagar,    Jaipur       At     Present         House   No.   68,
       Samandvaya, Lata Nagar, Kalwar Road, Jaipur
1/3.   Aditya Shrivastava S/o Late Shri Narendra Shrivastava,
       Aged About 31 Years, Resident Of G-16, Krishna Kripa-II,
       Subash      Nagar,    Jaipur       At     Present         House   No.   68,
       Samandvaya, Lata Nagar, Kalwar Road, Jaipur
1/4.   Anjali Shrivastava D/o Late Shri Narendra Shrivastava,
       Aged About 24 Years, Resident Of G-16, Krishna Kripa-II,
       Subash      Nagar,    Jaipur       At     Present         House   No.   68,
       Samandvaya, Lata Nagar, Kalwar Road, Jaipur
2.     Smt.   Anita     Shrivastava            W/o      Late      Shri   Narendra
       Shrivastava, Aged About 50 Years,                        Resident Of G-16,
       Krishna Kripa-II, Subash Nagar, Jaipur At Present House
       No. 68, Samandvaya, Lata Nagar, Kalwar Road, Jaipur
                                                      ----Plaintiffs/Appellants
                                   Versus
Radhakrishan S/o Shri Sahab Singh, Aged About 79 Years,
Resident Of 43/29 Brahmputra Apartment Noida (UP)
                                                                   ----Respondent

For Appellant(s) : Mr. Prashant Kumar Dubey

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

01/03/2021

(2 of 2) [CFA-796/2019]

Learned counsel for the appellants seeks permission of

the Court to withdraw this first appeal with liberty to file civil writ.

Permission sought for is granted.

The civil first appeal is dismissed as withdrawn with

liberty sought for.

The certified copy of the impugned judgment and order

annexed with this appeal be returned to the learned counsel for

the appellants on filing photocopy of the same.

Consequent upon withdrawal of the first appeal the stay

application stands disposed of.

(GOVERDHAN BARDHAR),J

Ashu/2

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