Bunty Goyal S/O Manmohan Goyal vs Icici Home Lones
2022 Latest Caselaw 7113 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 484/2019

Bunty Goyal S/o Manmohan Goyal, Aged About 34 Years, R/o
Plot No. 165, Ashok Nagar, Niwaru Road, Harnathpura, Jaipur
Rajasthan
                                                         ----Appellant-Plaintiff
                                     Versus
1.       Icici Home Lones, Through Manager, Third Floor, C-99
         Shree Ji Towers, C-Scheme, Jaipur
2.       Asset    Re-Construction         Company,          Through   Authorized
         Officer Unit No. 404, Third Floor, Shalimar Complex,
         Church Road, M.I. Road Jaipur Rajasthan
                                                                  ----Respondent

For Appellant(s) : Mr. Rajendra Singh Ranwar For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

09/11/2022

1. The instant civil second appeal under Section 100 CPC has

been preferred by appellant-plaintiff assailing the judgment and

decree dated 22.08.2019 passed in Civil Regular Appeal

No.16/2018 by the Additional Sessions Judge No.13, Jaipur

Metropolitan, Jaipur whereby and whereunder dismissing the

appeal and affirming the judgment and decree dated 20.07.2018

passed in Civil Suit No.115/2012 by the Additional Civil Judge-

Cum- Metropolitan Magistrate (East) Jaipur Metropolitan, Jaipur

whereby and whereunder the plaintiff's suit has been rejected

under Order 7 Rule 11 CPC.

(2 of 2) [CSA-484/2019]

2. Learned counsel for appellant submits at Bar that plaintiff

has entered into compromise with the defendant-Bank, therefore

he does not want to pursue his suit and accordingly, seeks

permission to withdraw this second appeal.

3. In view of above, the second appeal is dismissed as not

press.

4. Stay application and any other pending application, if any,

stand disposed of.

(SUDESH BANSAL),J

TN/21

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