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Vijay Singh S/O Shri Man Singh vs Rajesh Kumar S/O Sh. Ramkaran
2022 Latest Caselaw 668 Raj/2

Citation : 2022 Latest Caselaw 668 Raj/2
Judgement Date : 25 January, 2022

Rajasthan High Court
Vijay Singh S/O Shri Man Singh vs Rajesh Kumar S/O Sh. Ramkaran on 25 January, 2022
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 5986/2019

                                    Vijay Singh S/o Shri Man Singh, Aged About 63 Years, R/o
                                    Gangyasar House, Near Jharkhand Mahadev, Queens Road,
                                    Jaipur, District Jaipur, Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      Rajesh Kumar S/o Sh. Ramkaran, Resident Of Tarnou,
                                            Tehsil Jayal, District Nagaur, Rajasthan.
                                    2.      Smt. Sumat Kanwar W/o Shri Bhawar Singh, C/o Mukul
                                            Singh S/o Thakur Hari Singh, R/o 55, Surajnagar, East
                                            Civil Lines, Jaipur, District Jaipur, Rajasthan.
                                    3.      Tehsildar, Tehsil Mojmabad, District Jaipur, Rajasthan.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Nikhil Simlote for Mr. R.B. Mathur, through VC For Respondent(s) : Mr. Mukesh Dodi for Mr. Basant Singh Chhaba, through VC

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/01/2022

Matter comes upon an application for withdrawal of the writ

petition.

Application for withdrawal of the writ petition is allowed.

The Civil Writ Petition is accordingly, dismissed as withdrawn.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /60

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