Bhawani Shankar And Others vs Sagar Mal And Another
2022 Latest Caselaw 3039 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                   S.B. Civil First Appeal No. 25/2015

1.     Bhawani Shankar S/o Shri Roop Narain, R/o Mandir Shri
       Ramchandra Ji, Chandpole Bazar, Jaipur
       1/1 Jitendra Kumar Sharma, S/o Late Shri Bhavvani Shankar
       Shadrma aged about 57 years
       1/2 Smt. Prema Devi, W/o late Shri Bhawani Shankar Sharma,
       aged about 72 years.
       1/3 Shri Bhanu Sharma, S/o late Shri Vijendra Sharma aged
       about 19 years grand son of Late Shri Bhauuni Shankar
       Sharma.
       1/4 Mannu Sharma, S/o Late Shri Vijendra Sharma, age about
       15 years, grand son of late Shri Bhawani Shankar Sharma as
       minor through his mother Smt. Madhu Sharma
       1/5 Smt. Madhu Sharma W/o late Shri Vijendra Sharma
       daughter-in-law of late Shri Bhawani Shankar Sharma
       1/6 Smt. Seema Mishra, W/o Mahesh Mishra D/o Late Shri
       Bhavvani Shankar Sharma
       1/7 Smt. Sunila Joshi, W/o Ajay Joshi, D/o late Shri Bhawani
       Shankar Sharma.
       1/8 Smt. Shalini Sharma, W/o Shri Anshuman Ji D/o Late Shri
       Bhawani Shankar Sharma

2.     Radheyshyam S/o Shri Kanaiyalal

3.     Surendra Kumar S/o Shri Jaikishan

4.     Mahendra Kumar S/o Shri Jaikishan

5.     Amrendra Kumar S/o Shri Jaikishan

6.     Raj Kumar S/o Shri Jaikishan
       All R/o Mandir Shri Ramchandra Ji, Chandpole Bazar, Jaipur

                                                                   ----Appellants

                                     Versus

1.     Shri Sagarmal S/o Shri Prabhu Dayal Agarwal

2.     Ramprakash S/o Sh. Prabhu Dayal Agarwal
       Both R/o Plot No. A-51, Sikar House, Jaipur

                                                                 ----Respondents

For Appellant(s) : Mr. Tapsavi Vashistha For Respondent(s) : Mr. Keshav Agrawal

(2 of 2) [CFA-25/2015]

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

11/04/2022

This first appeal has been filed by appellants feeling

aggrieved by dismissal of their civil suit for fixation of standard

rent vide impugned judgment dated 10.10.2014 passed by District

and Sessions Judge, Court No.18, Jaipur in Civil Suit No.642/2014.

Respondents-tenants filed an application (I.A. No.1/2022)

alleging inter alia that they have vacated the rented shop No.449,

Chandpole Bazar, Jaipur.

Learned counsel for appellants on instructions of their clients

submits that they are not interested in pursuing the first appeal

further and seek withdrawal of the appeal.

In view of above, the permission to withdraw the appeal is

granted. The appeal stands dismissed as withdrawn.

Stay application as well as any other pending application(s),

if any, stand(s) disposed of.

(SUDESH BANSAL),J

SACHIN-SAURABH/49

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