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Tota Ram vs Lala Ram Soni
2022 Latest Caselaw 4347 Raj

Citation : 2022 Latest Caselaw 4347 Raj
Judgement Date : 16 March, 2022

Rajasthan High Court - Jodhpur
Tota Ram vs Lala Ram Soni on 16 March, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 10470/2020

1. Tota Ram S/o Shri Shankarlal, Aged About 57 Years, By Caste Rajput, Resident Of Rajapurva, Kusumpur, Bagar Tehsil And District Kannoj (U.p.) At Present Resident Of K.k. Colony, Basni, Jodhpur (Raj.)

2. Smt. Sarojani Devi W/o Shri Tota Ram Ji, Aged About 52 Years, By Caste Rajput, Resident Of Rajapurva, Kusumpur, Bagar Tehsil And District Kannoj (U.P.) At Present Resident Of K.K. Colony, Basni, Jodhpur (Raj.)

----Petitioners Versus

1. Shri Lala Ram Soni S/o Shri Mithilesh Soni, By Caste Soni, Resident Of Shankar Nagar, Sangaria Fanta, Salawas Road, Jodhpur (Vehicle No. Rj19/ds.7840 Owner).

2. United Indian Insurance Company Ltd. through Divisional Manager, Division Office, Residency Road, Jodhpur (Vehicle No.RJ19/DS.7840 - Insurance Company)

----Respondents

For Petitioner(s) : Mr. Girish Sharda

For Respondent(s) : Mr. A.K. Dadhich

(2 of 2) [CW-10470/2020]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2022

Learned counsel for the petitioners wants to

withdraw this writ petition.

Hence, this writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J

46-msrathore/-

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