Sukh Ram vs Abdul Karim Solanki
2022 Latest Caselaw 2276 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

             S.B. Civil Second Appeal No. 42/2010

Sukhram S/o Shri Manglaram, (Since Deceased) through Legal
Representatives :-
(a) Anachi Devi W/o Late Shri Sukhram
(b) Chothmal Royal S/o Late Shri Sukhram
(c) Nauranglal S/o Late Shri Sukhram
(d) Ramprasad S/o Late Shri Sukhram
(e) Ram Kumar S/o Late Shri Sukhram
(f) Rukmani D/o Late Shri Sukhram
(g) Santosh D/o Late Shri Sukhram
(h) Sharda D/o Late Shri Sukhram
(I) Anita D/o Late Shri Sukhram
(j) Sunita D/o Late Shri Sukhram
All R/o Ward No.2, Kasba Fatehpur Shekhawati, District Sikar
(Raj).
                                                                  ----Appellants
                                    Versus
Abdul Karim Solanki S/o Noor Mohammad, R/o Ward No.9,
Behind Badi Masjid, Fatehpur Shekhawati, District Sikar (Raj).
                                                                 ----Respondent

For Appellant(s) : Mr. Amit Singh Shekhawat For Respondent(s) : Mr. Veyankatesh Garg for Mr. Azad Ahmed

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/03/2022

The appellant-plaintiff has preferred this second appeal

against judgments of two courts below dated 15.05.2009 &

09.10.2019 whereby his civil suit for permanent injunction has

been dismissed. Hence, there is concurrent findings of fact against

appellant.

                                                                              (2 of 2)               [CSA-42/2010]



                                        Appellant   moved     an     application        seeking   permission to

withdraw this appeal. The application supported with affidavit of

appellant 1(b)- Chothmal Royal.

Learned counsel for respondent has no objection.

In view of above, this second appeal is dismissed as not

press.

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

(SUDESH BANSAL),J

SAURABH/59

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