Smt Bhanwari Devi vs Smt Heera Devi And Ors
2022 Latest Caselaw 1982 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil First Appeal No. 238/2006

Smt. Bhanwari Devi (Since Deceased Through Her Legal Heir)-:
Smt. Srikanta Srimali W/o Sh. Prabhu Lal Ji Srimali R/o Near
Meera Kalan Mandir, Swarajya Nagar, Udaipur
                                                                    ----Appellant
                                    Versus
1.       Smt. Heera Devi, (Deceased through her legal heir)
1/1.     Om Prakash Joshi, Adopted S/o Late Sh. Radha Krishan
         Joshi, R/o Joshi Bhawan, House No. 389, Chowkri Modi
         Khana, Maniharon Ka Rasta, Jaipur
2.       Radha Govind, S/o Late Sh. Prabhu Lal Soni, R/o Tal
         Katora, Jaipur
3.       Smt. Laxmi Devi, W/o Shankar Soni, R/o Tal Katora,
         Jaipur
                                                                 ----Respondents

For Appellant(s) : Mr. Prem Krishan Sharma For Respondent(s) : Mr. Alok Sogani

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/03/2022

The appellant-plaintiff has filed this first appeal assailing

judgment and decree dated 07.01.2006 passed by Additional

District Judge (Fast Track) No.4, Jaipur City, Jaipur in Civil Regular

Suit No.295/2003 (1110/90), whereby and whereunder his civil

suit for per-emption was dismissed.

Appellant has filed applications (I.A. Nos.1/2021 & 1/2022)

with affidavit that he does not want to pursue the appeal on

merits and seeks permission to withdraw the appeal.

Counsel for respondents has no objection.

(2 of 2) [CFA-238/2006]

In view of above and for reasons mentioned in applications,

the appeal is allowed to be withdrawn.

Accordingly, the appeal stands dismissed as withdrawn.

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

Record, if received, be sent back to the trial court.

(SUDESH BANSAL),J

SAURABH/30

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