Sarita Parakh vs Lakhvinder Singh
2021 Latest Caselaw 6522 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Leave To Appeal No. 11/2019

Smt. Sarita Parakh W/o Shri Nitesh Parakh, Aged About 39 Years, B/c Jain, R/o High Court Colony, Near Residency Hotel, Jodhpur (Raj.).

----Appellant/Applicant Versus

1. Lakhvinder Singh S/o Sukhdev Singh, Aged About 45 Years, B/c Jat Sikh, R/o Kahan Singhwala, P.o. Shrinwala, Tehsil Guruharsay, District Firozpur (Punjab).

2. Maninder Singh S/o Shri Kuldeep Singh, Aged About 37 Years, B/c Jat Sikh, R/o Kahan Singhwala, P.o. Shrinwala, Tehsil Guruharsay, District Firozpur (Punjab), Presently R/o 9, Eagle Trace, Dr. Bramtaon Onterio, Kanada Through His Power Of Attorney Holder Kuldeep Singh S/o Teja Singh, Aged 59 Years, B/c Jat Sikh, R/o Kahan Singhwala, P.o. Shrinwala, Tehsil Guruharsay, District Firozpur (Punjab).

3. Sumit Pal Singh S/o Gurmeet Singh, Aged About 33 Years, R/o Harinder Nagar, House No. B-XII-18/1, Faridkot, Punjab Through Power Of Attorney Holder Smt. Paramjeet Kaur Barar, W/o Gurmeet Singh, B/c Jat Sikh, R/o Harinder Nagar, House No. B-XII-18/1, Faridkot (Punjab).

---Respondents/plaintiffs

4. Smt. Roopa W/o Shri Bhani Ram, Aged About 55 Years, B/c Paliwal, R/o Baap Tehsil Baap, District Jodhpur.

5. Richhpal Singh S/o Shri Sukhdev Singh, Aged About 48 Years, B/c Jat Sikh, R/o Kahan Singhwala, P.o. Shrinwala, Tehsil Guruharsay, District Firozpur (Punjab) Presently R/o Village Bheeji Ka Ganv, Panchayat Ghator, Tehsil Baap, District Jodhpur.

6. Gurvinder Singh S/o Mohan Lal, Aged About 40 Years, B/c Gurjar, R/o Sadulshahar, Tehsil Sadulshahar, District Sri Ganganagar, Presently R/o Village Bheeji Ka Ganv, Panchayat Ghator, Tehsil Baap, District Jodhpur.

7. Sub Registrar, Tehsil Baap, District Jodhpur

8. Tehsildar, Baap, District Jodhpur.

                                                   ----Respondents/defendants


                                                                               (2 of 2)             [CLA-11/2019]




                                   For Appellant(s)         :     Mr. Teja Ram
                                   For Respondent(s)        :     Mr. Sandeep Shah

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

04/03/2021

Learned counsel for the appellant has filed an application

(Inward No.01/2021) for withdrawal of civil leave to appeal.

For the reasons mentioned in the application, the same is

allowed.

Accordingly, the present civil leave to appeal is dismissed as

withdrawn.

The application filed under Section 5 of the Limitation Act

also stands disposed of accordingly.

(VINIT KUMAR MATHUR),J 44-SunilS/-

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