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Ratan Lal Kumawat Son Of Shri Nanag ... vs Smt Indu Kumawat W/O Yugal Kishore ...
2023 Latest Caselaw 3015 Raj/2

Citation : 2023 Latest Caselaw 3015 Raj/2
Judgement Date : 3 August, 2023

Rajasthan High Court
Ratan Lal Kumawat Son Of Shri Nanag ... vs Smt Indu Kumawat W/O Yugal Kishore ... on 3 August, 2023
Bench: Ganesh Ram Meena, Ganesh Ram Meena
                                   [2023:RJ-JP:16405]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 15639/2018

                                   Ratan Lal Kumawat Son Of Shri Nanag Ram Kumawat, Aged
                                   About 53 Years, Resident Of Gopal Ji Ki Talai, Sanganer, Tehsil
                                   Sanganer, District Jaipur
                                                                                                       ----Petitioner
                                                                        Versus
                                   Smt Indu Kumawat W/o Yugal Kishore Kumawat, By Caste
                                   Kumawat R/o Appossite Dhani Kumawatan Gopal Ji Ki Talai,
                                   Sanganer, Tehsil Sanganer, Jaipur
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Girraj Prasad Gadhwal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/08/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition with the prayer that he may be permitted to

file fresh application for seeking FSL report in regard to the

documents as he has been prayed to his application before the

court below on 14.03.2014.

The present writ petition is dismissed as withdrawn with

liberty to the petitioner to move a fresh application for seeking

FSL report after his evidence.

Trial Court shall consider the same in accordance with law.

(GANESH RAM MEENA),J

Seema/237

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