Kaila Prasad Sharma vs Sharda Devi
2022 Latest Caselaw 6548 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                                     S.B. Civil Second Appeal No.240/2011
                                    Kaila Prasad Sharma S/o Shri Gulab Chand Sharma aged 80 years,
                                    R/o Near Hindaun Gate, Karauli.
                                                                                              ----Defendant/Appellant
                                                                          Versus
                                    Sharda Devi W/o Shri Radhey Shyam Brahmin, R/o Charora Colony,
                                    Karauli.
                                                                            ----Plaintiff/Respondent

For Appellant(s) : Ms. Jyoti Swami For Respondent(s) : Mr. N K Singhal

HON'BLE MR. JUSTICE SUDESH BANSAL Order 11/10/2022

1. Appellant-defendant has preferred this second appeal under

Section 100 of CPC against judgment and decree dated

18.02.2011 passed in Civil Appeal No.386/2007 by the Court of

Additional District Judge Fast Track No.1, Karauli, wherein the first

appeal was allowed by setting aside the judgment and decree

dated 25.08.2007 passed in civil suit No.197/2002 by the Court of

Civil Judge (Junior Division) Karauli whereby and whereunder the

suit for permanent injunction filed by respondent-plaintiff was

dismissed.

2. During pendency of this appeal, appellant-defendant has

moved an application (I.A. No.1/2022) under Order XXIII Rule 1

CPC for withdrawal of appeal.

3. For reasons mentioned in the application, the same is

allowed.

4. This second appeal is dismissed as withdrawn.

5. All pending application(s), if any, stand(s) disposed of.

(SUDESH BANSAL),J SACHIN/34

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