Smt Savitri Devi Tejwani vs Vaid Mohan Lal Arya Premi Trus
2022 Latest Caselaw 5252 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil First Appeal No. 137/2006

Smt Savitri Devi Tejwani W/o Shri Mohan Lal Tejwani, adopted
daugther of Late Vaid Mohan Lal Arya, Premi, R/o 1 Kha-3,
Dholabhata, Ajmer
                                                          ----Appellant-Plaintiff
                                   Versus
1. Vaid Mohan Lal Arya Premi Trust, Nala Bazar, Ajmer Through
Shyamdas Bhatia, Raj Footwear, Nala Bazar, Ajmer.
2. Shri Mool Chand, S/o Shri Jhamandas Tolani, House NO.129,
Vinay Nagar, near Jain Colony, Indore (M.P.)
3. Shri Thawardas, S/o Shri Uttam Chand, C/o Bhagwandas
Leather Works, Nala Bazar, Ajmer.
4. Shri Shyam Das Bhatia, Raj Footwear, Nala Bazar, Ajmer
                                               ----Respondents-Defendants

For Appellant(s) : Mr. Rajeev Sharma For Respondent(s) : Mr. B.L. Agarwal Mr. Amit Gupta

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/07/2022

1. Appellant-plaintiff has preferred this first appeal assailing the

judgment and decree dated 30.09.2005, passed in Civil Suit

No.57/05 (79/96) by the Court of Additional District Judge (Fast

Track) No.1, Ajmer, whereby and whereunder her civil suit,

claiming ownership over the suit property on the basis of will, was

dismissed on merits.

2. Learned counsel for appellant submits that during course of

first appeal, parties have settled their dispute amicably out of the

Court and in view of that appellant does not want to press this

(2 of 2) [CFA-137/2006]

first appeal on merits and seeks permission to withdraw the same.

Learned counsel for respondents has no objection.

3. Hence, the permission to withdraw the first appeal is

granted.

4. In view of above, the first appeal is dismissed as not press.

5. All pending application(s), if any, also stand(s) disposed of.

(SUDESH BANSAL),J

SACHIN /115

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