Ms Gayatri Devi vs R H B Through Chairman And Another
2022 Latest Caselaw 2354 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Second Appeal No. 357/2015

Ms. Gayatri Devi D/o Shri Shiv Narain Gupta, 4-B-12, Rangbadi
Housing Board Scheme, Kota Raj.
                                                                   ----Appellant
                                   Versus
1.     Rajasthan Housing Board, Through Its Chairman, Jyoti
       Nagar, Jaipur Raj.
2.     The Deputy Housing Commissioner, Rajasthan Housing
       Board, Kota Circle, Kota Raj.
                                                                ----Respondents

Connected With S.B. Civil Second Appeal No. 368/2015 Ms. Gayatri Devi D/o Shri Shiv Narain Gupta, 4-B-12, Rangbadi Housing Board Scheme, Kota Raj.

----Appellant Versus

1. Rajasthan Housing Board, Through Its Chairman, Jyoti Nagar, Jaipur Raj.

2. The Deputy Housing Commissioner, Rajasthan Housing Board, Kota Circle, Kota Raj.

----Respondents

For Appellant(s) : Ms. Anupama Sharma For Respondent(s) : Mr. Parag Rastogi through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

15/03/2022

Appellant-plaintiff has filed civil suit in relation to not

claiming some extra charges against allotment of House No.4-B-

12 by the Rajasthan Housing Board.

(2 of 2) [CSA-357/2015]

Suit was decreed vide judgment dated 30.09.2014 passed by

Additional Civil Judge (Senior Division) No.4, Kota, against which,

Rajasthan Housing Board filed First Appeal. The First Appeal was

allowed vide judgment dated 19.05.2015 and decree dated

30.09.2014 has been quashed. Hence, appellant-plaintiff has filed

these Second Appeals.

Learned counsel for appellant, on instructions, submits that

appellant has settled her dispute of extra charges with Housing

Board and does not want to pursue present litigations further.

Hence, on instructions, counsel for appellant seeks permission to

withdraw these Second Appeals.

Learned counsel for respondents have no objection.

In view of above, permission for withdrawal is granted.

Second Appeals are dismissed as withdrawn. Stay

applications and other pending application/s also stand dismissed.

(SUDESH BANSAL),J

Sunita/58-59

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