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Yogita D/O Shri Bajrang Lal vs Sandeep Kumar Gupta S/O Shri ...
2022 Latest Caselaw 3686 Raj/2

Citation : 2022 Latest Caselaw 3686 Raj/2
Judgement Date : 10 May, 2022

Rajasthan High Court
Yogita D/O Shri Bajrang Lal vs Sandeep Kumar Gupta S/O Shri ... on 10 May, 2022
Bench: Madan Gopal Vyas
                                                                                (1 of 1)                 [CTA-69/2021]


                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                  S.B. Civil Transfer Application No. 69/2021

                                    Yogita D/o Shri Bajrang Lal, Aged About 23 Years, Resident of
                                    House No. 5-KHA-50, Manumarg, Alwar (Raj.)
                                                                                                       ----Petitioner
                                                                        Versus
                                    Sandeep Kumar Gupta S/o Shri Mukesh Kumar Gupta, aged
                                    about 30 years, Resident of Bansoor, Tehsil Bansoor, District
                                    Alwar (Raj.)
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Bheem Sain Bairwa, Advocate

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

10/05/2022

Learned counsel for the petitioner seeks permission to

withdraw the present transfer application.

Permission is granted.

The transfer petition is, therefore, disposed of as withdrawn.

The stay application also stands disposed of accordingly.

(MADAN GOPAL VYAS),J

Mohita /9

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