Mangtu Ram Son Of Shri Boota Ram ... vs Lala Ram Son Of Shri Bihari
2021 Latest Caselaw 5524 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 19934/2019
Mangtu Ram Son Of Shri Boota Ram Adopted Son Of Late Shri
Ramji Lal, Aged About 75 Years, By Caste Aheer, Resident Of
Bhoodpur, Tehsil And District Rewari, Haryana, Presently
Resident Of Rampur, Tehsil Kotkasim District Alwar, Rajasthan
                                                                   ----Petitioner
                                   Versus
1.     Lala Ram Son Of Shri Bihari, By Caste Aheer, Resident Of
       Rampur, Tehsil Kotkasim, District Alwar, Rajasthan
2.     Lakhmi Ram Son Of Shri Bihari, By Caste Aheer, Resident
       Of Rampur, Tehsil Kotkasim, District Alwar, Rajasthan
3.     Samay Singh Son Of Shri Mala Ram, By Caste Aheer,
       Resident Of Rampur, Tehsil Kotkasim, District Alwar,
       Rajasthan
4.     Hari Singh Son Of Mala Ram, By Caste Aheer, Resident Of
       Rampur, Tehsil Kotkasim, District Alwar, Rajasthan
5.     Rajendra Son Of Shri Mala Ram, By Caste Aheer, Resident
       Of Rampur, Tehsil Kotkasim, District Alwar, Rajasthan
6.     Hansa Daughter Of Mala Ram, By Caste Aheer, Resident
       Of Rampur, Tehsil Kotkasim, District Alwar, Rajasthan
7.     Subhawati Daughter Of Mala Ram, By Caste Aheer,
       Resident Of Rampur, Tehsil Kotkasim, District Alwar,
       Rajasthan
8.     Manta Daughter Of Mala Ram, By Caste Aheer, Resident
       Of Rampur, Tehsil Kotkasim, District Alwar, Rajasthan
9.     Manju Bala Daughter Of Phool Singh, By Caste Aheer,
       Resident Of Rampur, Tehsil Kotkasim, District Alwar,
       Rajasthan
                                                                ----Respondents

For Petitioner(s) : Mr. Rahul Tiwari

JUSTICE DINESH MEHTA Order 01/10/2021

1. After arguing for some time, learned counsel for the

petitioner seeks permission to withdraw the present writ petition

with liberty to challenge the order dated 23.09.2019 impugned in

(2 of 2) [CW-19934/2019]

the present writ petition in an appeal if required to be filed against

final judgment and decree passed by the trial Court.

2. With the liberty as prayed, the writ petition is dismissed as

withdrawn.

3. Stay petition also stands dismissed accordingly.

(DINESH MEHTA),J

1-Amar/-

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