Pukhraj Mewada vs Kanhiya Lal
2022 Latest Caselaw 2432 Raj/2

Citation : 2022 Latest Caselaw 2432 Raj/2
Judgement Date : 21 March, 2022

Rajasthan High Court

Pukhraj Mewada vs Kanhiya Lal on 21 March, 2022

Bench: Sudesh Bansal

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 319/2008
                                   Pukhraj Mewada Kalal S/o Shri Shera Ji Mewada Kalal Old House
                                   No. 8/306, New House No. 5 Ward No. 29, Sendra Road, Beawar
                                   Distt. Ajmer
                                                                                                       ----Appellant
                                                                        Versus
                                   Shri Kanhaiya Lal S/o Shri Babu Lal Ji Kumawat, House No.
                                   8/306, New House No. 5 Ward No. 29, Sendra Road, Beawar
                                                                                                     ----Respondent

For Appellant(s) : Mr. Prashant Sharma For Respondent(s) : Mr. S.N. Kumawat

HON'BLE MR. JUSTICE SUDESH BANSAL Order 21/03/2022

The appellant-defendant preferred this first appeal assailing the judgment and decree for possession and mesne profit dated 30.05.2008 passed in favour of the respondent-plaintiff.

Learned counsel for appellant-defendant submits that during pendency of appeal, parties have amicably settled their dispute out of court and have entered into compromise and vacant possession of the suit property has been handed over to the respondent-plaintiff.

In view of that, appellant does not want to pursue the first appeal and seeks permission to withdraw the same.

Learned counsel for respondent has no objection, if appellant is allowed to withdraw his first appeal.

Permission, for withdrawal of appeal, is granted. Accordingly, the first appeal stands dismissed as withdrawn. Stay application and any other pending application, if any, also stand(s) disposed of.

(SUDESH BANSAL),J

TN/39