Smt. Ghafooran W/O Late Abdul ... vs Bundu Bhai S/O Late Yaseen Ji
2022 Latest Caselaw 5516 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil First Appeal No. 1246/2019

1.     Smt. Ghafooran W/o Late Abdul Rehman, Aged About 75
       Years, Resident Of Ladpura Kota
2.     Mashuq S/o Late Abdul Rehman, Aged About 50 Years,
       Resident Of Ghantaghar, Kota
3.     Aashiq S/o Late Abdul Rehman, Aged About 40 Years,
       Resident Of Chandra Ghata Ghantaghar, Kota
4.     Saleem S/o Late Abdul Rehman, Aged About 35 Years,
       Resident Of Ladpura, Kota
5.     Smt. Masarrat D/o Late Abdul Rehman And W/o Mr.
       Mohammed, Aged About 46 Years, Resident Of Ladpura
       Kota
6.     Smt. Rehana D/o Late Abdul Rehman W/o Mr. Munna Bhai
       Patel, Aged About 44 Years, Resident Of Ghantaghar, Kota
       (Rajasthan)
                                                                  ----Appellants
                                   Versus
1.     Bundu Bhai S/o Late Yaseen Ji, R/o Dakatopada, Shani
       Mandir Ki Gali, Ghantaghar, Kota
2.     Zahid Bhai S/o Late Yaseen Ji, R/o Dakatopada, Shani
       Mandir Ki Gali, Ghantaghar, Kota
3.     Smt. Raziya D/o Late Yaseen W/o Tunda Shareef, R/o
       Chawshme Ki Bawdi, Ghantaghar, Kota
4.     Smt. Safiya D/o Late Yaseen Ji W/o Ishtiyaq, R/o
       Keshavpura, Kota
                                                                ----Respondents

For Appellant(s) : Mr. Kaleem Ahamed Khan thorough VC For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 04/08/2022

1. Appellants-plaintiffs have preferred this first appeal, feeling

aggrieved by the dismissal of their suit for partition and

(2 of 2) [CFA-1246/2019]

permanent injunction vide impugned judgment and decree dated

22.10.2019 passed in Civil Suit No.04/2014 (C.I.S. No.379/2014)

by the Court of Additional District Judge No.5, Kota.

2. Learned counsel for appellants sought permission to list this

appeal with an averment that since both parties have entered into

compromise out of the Court, therefore, appellants wants to

withdraw this first appeal.

3. On application for early listing, this first appeal has been

listed today.

4. Learned counsel for appellants submits that in view of above,

appellants may be permitted to withdraw the first appeal. Hence,

the permission is granted.

5. Accordingly, this first appeal is dismissed as not press.

6. All other pending application(s), if any, also stand(s)

disposed of.

(SUDESH BANSAL),J

SACHIN /113

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