Jaiveer Singh S/O Dan Singh vs Santosh Kumar S/O Laxmi Chand ...
2022 Latest Caselaw 4708 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 5929/2022

                                    Jaiveer Singh S/o Dan Singh, Aged About 59 Years, R/o At
                                    Present Pathhar Ki Taal, Anaha Gate, Bharatpur.
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.         Santosh Kumar S/o Laxmi Chand Ghiya, R/o Anaha Gate,
                                               Bharatpur.
                                    2.         Khemchand S/o Ram Singh, Aged About 59 Years, R/o
                                               Patthar Ki Taal, Anaha Gate, Bajaria Bharatpur.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Rajesh Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

11/07/2022

Since, vide order impugned dated 19.11.2019, objection filed

by the petitioner/objector under Section 47 read with Order 21

Rule 97 CPC has been dismissed, an execution second appeal

would lay against the judgment dated 20.11.2020 passed in civil

appeal preferred thereagainst.

In view thereof, learned counsel for the petitioner wants to

withdraw this writ petition with liberty to file an execution second

appeal in the matter.

The writ petition is dismissed as withdrawn with liberty as

aforesaid. Office is directed to return certified copies of the orders

impugned to the learned counsel for the petitioner keeping

photocopies of the same on record.

(MAHENDAR KUMAR GOYAL),J

Manish/98

Powered by TCPDF (www.tcpdf.org)