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Rajkumar Jain S/O Late Shri ... vs Shri Anil Jain S/O Late Shri Milap ...
2023 Latest Caselaw 2960 Raj/2

Citation : 2023 Latest Caselaw 2960 Raj/2
Judgement Date : 2 August, 2023

Rajasthan High Court
Rajkumar Jain S/O Late Shri ... vs Shri Anil Jain S/O Late Shri Milap ... on 2 August, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:16327]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Revision Petition No. 48/2022

Rajkumar Jain S/o Late Shri Rishabh Kumar Jain, R/o Uniyara
Garden, Trimurti Circle, Govind Marg, Jaipur, Rajasthan.
                                                               ----Petitioner/Applicant
                                            Versus
1.       Shri Anil Jain S/o Late Shri Milap Chand Jain, R/o C-47,
         Jain House, Shrinath Vihar, Murgi Farm, Agra Road, Jaipur.
2.       Shri Amit Jain S/o Shri Anil Jain, R/o H. No. 2042, Ghee
         Walon Ka Rasta, Johari Bazar, Jaipur.
3.       Smt.        Lata      Jain     (Chhajlani)         W/o         Shri   Ashok   Jain
         (Chhajlani) D/o Late Shri Rishabh Kumar Jain, R/o
         Sachsenweg,16, 55743, Idar, Oberstein, Germany
4.       Smt. Nimmi Mehta W/o Shri Kamlesh Mehta D/o Late Shri
         Rishabh Kumar Jain, R/o 377, Andrew Ave, East Meadow,
         Ny, 11554, USA.
5.       State Of Rajasthan Through District Collector, Collectorate
         Building, Banipark, Jaipur.
6.       Additional Collector, Office Of Stamp And Registration,
         Stamp And Registration Bhawan, Collectorate Building,
         Banipark, Jaipur.
                                                  ----Respondents/Non-Applicants

For Petitioner(s) : Mr. Sanjay Rahar For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/08/2023

Learned counsel for the petitioner wants to withdraw this

revision petition as he has instructions to avail the appropriate

remedy available under the law for redressal of his grievance(s).

The revision petition is dismissed accordingly.

[2023:RJ-JP:16327] (2 of 2) [CR-48/2022]

The office is directed to return the certified copy of the order

dated 06.12.2018 to the learned counsel for the petitioner keeping

a photocopy of the same on record.

(MAHENDAR KUMAR GOYAL),J

Sudha/81

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