Narayan Son Of Shri Pyare vs Shri Amar Singh Son Of Shri Mallu ...
2022 Latest Caselaw 3496 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Second Appeal No. 88/2022

                                    1.        Narayan Son Of Shri Pyare, Resident Of Village Gurira,
                                              Tehsil Kaman, District Bharatpur (Rajasthan).
                                    2.        Dallo Son Of Shri Narayan, Resident Of Village Gurira,
                                              Tehsil Kaman, District Bharatpur (Rajasthan).
                                    3.        Radha Wife Of Shri Dallo, Resident Of Village Gurira,
                                              Tehsil Kaman, District Bharatpur (Rajasthan).
                                                                                                       ----Appellants
                                                                        Versus
                                    1.        Shri Amar Singh Son Of Shri Mallu Ram, Resident Of
                                              Village Gurguriya, Tehsil Kaman, District Bharatpur.
                                    2.        Shri Dharam Singh Son Of Shri Mallu Ram, Resident Of
                                              Village Gurguriya, Tehsil Kaman, District Bharatpur.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Raj Kumar Goyal For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

02/05/2022 Counsel for appellants, in view of Section 34(6) of Gram

Nyayalayas Act, 2008, seeks permission to withdraw this second

appeal with liberty to file a writ petition before the High Court.

Accordingly, the second appeal is dismissed as withdrawn

with aforesaid liberty.

Registry is directed to return the certified copies of both

impugned judgments and original vakalatnama to counsel for

appellant after retaining the photostat copies of the same on file.

(SUDESH BANSAL),J

NITIN/21

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