Dipendra Singh And Others vs Ram Singh And Others
2022 Latest Caselaw 6441 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 522/2017

1.      Dipendra Singh S/o Ajeet Singh S/o Ram Singh, R/o
        Village Bardod, Tehsil Bahror, District Alwar Raj.
2.      Swati D/o Shri Ajeet Singh S/o Ram Singh, R/o Village
        Bardod, Tehsil Bahror, District Alwar Raj.
3.      Poonam D/o Ajeet Singh S/o Ram Singh, R/o Village
        Bardod, Tehsil Bahror, District Alwar Raj.
                                                      ----Appellants-plaintiffs
                                   Versus
1.      Ram Singh S/o Shri Mukand Singh, R/o Village Bardod,
        Tehsil Behror, District Alwar Raj.
2.      Bhupendra Singh S/o Shri Ram Singh S/o Mukund Singh,
        R/o Village Bardod, Tehsil Behror, District Alwar Raj.
3.      Ghanshyam Singh S/o Shri Ram Singh S/o Mukund Singh,
        R/o Village Bardod, Tehsil Behror, District Alwar Raj.
4.      Sub Registrar, Behror, District Alwar.
5.      Land Holder Tehsildar Behror, District Alwar.
                                               ----Respondents-defendants

For Appellant(s) : Mr. Alok Chaturvedi For Respondent(s) : Mr. Sarvesh Deevan for Mr. Gaurav Gupta

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/09/2022

1. Appellants-plaintiffs have preferred this first appeal, feeling

aggrieved by dismissal of their civil suit for partition, declaration

and permanent injunction vide judgment and decree dated

26.5.2017 passed in suit No.31/2015 by Additional District Judge

No.2, Behror, District Alwar.

2. Appellants have moved an application (1/2022) under

Section 151 CPC, stating inter alia that with the intervention of co-

relatives, parties have settled their dispute amicably out of Court

(2 of 2) [CFA-522/2017]

and therefore, appellants-plaintiffs do not want to pursue the

present first appeal and seeks permission to withdraw the same.

3. Counsel for respondents has not objection in allowing the

application.

4. For reasons mentioned hereinabove, the application is

allowed. Accordingly, the first appeal is dismissed as withdrawn.

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

(SUDESH BANSAL),J

NITIN /88

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