Tagore Grah Nirman Sahkari Samiti ... vs Raysing Dudi S/O Govindram Dudi ...
2023 Latest Caselaw 2893 Raj/2

[2023:RJ-JP:16032]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 27487/2018

Tagore Grah Nirman Sahkari Samiti Limited, Jaipur, Through Its
Organisor Ramakant Sharma Son Of Chakrapani Sharma, R/o
Rajeev      Vihar     A      Colony,        Yugantar         International       School,
Mangyawas, Opp. Rajat Path, New Sanganer Road, Jaipur.
                                                                          ----Petitioner
                                         Versus
1.       Raysing Dudi S/o Govindram Dudi, Aged About 35 Years,
         R/o Mohalla Bassi, Village Palsana, Tehsil Dantaramgarh,
         District-Sikar.
2.       Pawanputra Colony Vikas Samiti A And B, Through
         President Anirudh Singh Didel S/o Vaidhyanath Singh, R/o
         B-22,       Pawanputra             Colony,        Bajari       Mandi     Road,
         Panchyawala, Jaipur.
3.       Jagdish Prasad Maurya S/o Not Known, R/o Village Post
         Papda, Tehsil Udaipurvati, District-Jhunjhunu.
4.       Anokhi Devi W/o P. K. Sethi, R/o (As Per Application
         Under Order 1 Rule 10 Cpc) Plot No. 46, Pawanputra
         Colony      (A),      Khatipura          Beed,       Bajari     Mandi    Road,
         Panchyawala, Jaipur.
5.       Shanti Devi W/o Motilal, (As Per Application Under Order
         1 Rule 10 Cpc) Plot No. 52, Pawanputra Colony (A),
         Khatipura Beed, Bajari Mandi Road, Panchyawala, Jaipur.
                                                                       ----Respondents

For Petitioner(s) : Mr. Govind Prasad Kaushik For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/08/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to avail appropriate legal remedy

available to him.

[2023:RJ-JP:16032] (2 of 2) [CW-27487/2018]

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn,

stay application and all other pending application/s, if any, also

stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /25

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