Smt. Manisha W/O Shri Kanaram D/O ... vs Kanaram S/O Shri Prabhulal Mali
2022 Latest Caselaw 496 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                D.B. Civil Miscellaneous Appeal No. 1299/2021

                                    Smt. Manisha W/o Shri Kanaram D/o Shr Sitaram, Aged About
                                    26 Years, R/o Village Khatwa, Tehsil And Ps Lalsot Distt. Dausa
                                    (Raj.)
                                                                                                       ----Appellant
                                                                        Versus
                                    Kanaram S/o Shri Prabhulal Mali, R/o Baad Firojpura, Tehsil
                                    Kotkhawda, Ps Kotkhawada Tehsil Chaksu Distt. Jaipur.
                                                                                                     ----Respondent

For Appellant(s) : Mr. Ram Rakh Sharma through V.C.

For Respondent(s) :

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

19/01/2022

Heard.

Learned counsel for the appellant seeks permission to

withdraw the appeal with liberty to move appropriate application

for setting aside the ex-parte judgment and decree, on such

remedy as may be available to him under the Law. With the liberty

as prayed for appeal is dismissed as withdrawn.

(BIRENDRA KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),J

ashu /23

Powered by TCPDF (www.tcpdf.org)