Gulabi Nagar Grah Nirman vs Ajay Choudhary
2022 Latest Caselaw 4739 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No. 206/1990

                                    Gulabi Nagar Grah Nirman Sahakari Samti Limited Ramganj
                                    Bazar, Jaipur through its authorized member Faemuddin son of
                                    Abdul Haq, Resident of Jai Singh Nagar, Plot No.120, Delhi Road,
                                    Jaipur.
                                                                                             ----Appellant-Plaintiff
                                                                       Versus
                                    Ajay Choudhary son of Shri Moti Lal Choudhary, resident of Beed
                                    Khatipura, Quice Road, Ajmer, Jaipur.
                                                                                     ----Respondent-defendants

For Appellant(s) : Mr. M.M. Ranjan Sr. Adv. with Mr. Daulat Sharma For Respondent(s) : Mr. Ravi Kant Sharma

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/07/2022 Appellant-plaintiff has filed this first appeal, feeling aggrieved

by dismissal of his civil suit No.14 of 1981 for permanent

injunction vide judgment and decree dated 14.12.1989.

Thereafter, plaintiff has instituted another civil suit No.27/1981 for

specific performance in relation to the subject land.

Counsel for appellant-plaintiff seeks permission to withdraw

this first appeal with liberty to pursue the plaintiff's claim for

specific performance in the civil first appeal No.362/2000.

Counsel for respondent has no objection to the same.

In view of above, the first appeal No.206/1990 is dismissed

as withdrawn with aforesaid liberty.

(SUDESH BANSAL),J NITIN /104

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