Arjun S/O Late Shri Kanaram vs Madan S/O Late Shri Kanaram
2022 Latest Caselaw 4796 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 7611/2022

1.     Arjun S/o Late Shri Kanaram, Aged About 48 Years, R/o
       Gadoti, Tehsil Mojmabad At Present Residing At Rampura
       Unti, Tehsil Sanganer District Jaipur.
2.     Smt. Manbhar Devi D/o Late Shri Kanaram, Aged About
       53 Years, R/o Gadoti, At Present Residing At Jhag, Tehsil
       Mojmabad, District Jaipur.
                                                      ----Petitioners-Plaintiffs
                                     Versus
1.     Madan    S/o    Late     Shri     Kanaram,          R/o   Gadoti,   Tehsil
       Mojmabad, Distt. Jaipur.
2.     Sharvani     W/o       Shri     Shivjiram,        R/o     Gadoti,   Tehsil
       Mojmabad, Distt. Jaipur.
3.     Smt. Nandu W/o Shri Shrinarayan, R/o Gadoti, Tehsil
       Mojmabad, Distt. Jaipur.
4.     Rameshwar       S/o     Shri     Kanaram,          R/o    Gadoti,   Tehsil
       Mojmabad, Distt. Jaipur.
5.     Smt. Galku Devi W/o Shri Kalian D/o Shri Kanaram, R/o
       Machwa, Tehsil Jhotwara, District Jaipur.
6.     Smt. Lali Devi W/o Late Ramnarayan, R/o Gadoti, At
       Present Residing At Rampura Unti, Tehsil Sanganer,
       District Jaipur.
7.     Suresh S/o Late Shri Ramnarayan, R/o Gadoti At Present
       Rampura Unti Tehsil Sanganer Distt. Jaipur.
8.     Jitendra S/o Late Shri Ramnarayan, R/o Gadoti At Present
       Rampura Unti Tehsil Sanganer Distt. Jaipur.
9.     Smt. Suman W/o Shri Mahesh Kumar D/o Late Shri
       Ramnarayan, R/o Chhitroli, Tehsil Sanganer, Distt. Jaipur.
                                           ----Non-Petitioners/Defendants


For Petitioner(s)         :    Mr. Hari Shanker Gaur
For Respondent(s)         :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

(2 of 2) [CW-7611/2022]

13/07/2022

Learned counsel for the petitioners wants to withdraw this

writ petition as he has instructions to file a Civil Misc. Appeal

against the order impugned.

The writ petition is dismissed accordingly.

The office is directed to return the certified copy of the

judgment dated 16.03.2022 to the petitioners keeping a

photocopy of the same on record.

The application (1/2022) stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/49

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