Ashraf Hussain Son Of Shri Kareem ... vs Saleem Javed Son Of Gulam Rasool ...
2023 Latest Caselaw 3293 Raj/2

[2023:RJ-JP:17023]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3280/2019

1.       Ashraf Hussain Son Of Shri Kareem Bux, Aged About 80
         Years, (Deceased)
2.       Akhtar Hussain S/o Ashraf Hussain (Party No. 2 In The
         Suit), R/o 312/17, Sati Chabutra Ward, Brijrajpura Kota
3.       Iqbal Hussain S/o Ashraf Hussain, R/o 312/17, Sati
         Chabutra Ward, Brijrajpura Kota
4.       Akhtar Hussain S/o Ashraf Hussain, R/o 312/17, Sati
         Chabutra Ward, Brijrajpura Kota
                                                                        ----Petitioners
                                       Versus
1.       Saleem Javed Son Of Gulam Rasool, R/o 312/17, Sati
         Chabutra Ward, Brijrajpura Kota
2.       Mohammad Ayub Son Of Gulam Rasool, R/o 312/17, Sati
         Chabutra Ward, Brijrajpura Kota
3.       Mohammed Arif Son Of Gulam Rasool, R/o 312/17, Sati
         Chabutra Ward, Brijrajpura Kota
4.       Nazmunnisa         D/o     Gulam        Rasool,        R/o     312/17,   Sati
         Chabutra Ward, Brijrajpura Kota
5.       Rukhsana       D/o       Gulam        Rasool       W/o       Nisar   Ahmed,
         Fabrication Work R/o Opposite Sarkari Nal, Bajajkhana
         Distt. Kota.
                                                                      ----Respondents

For Petitioner(s) : Mr. Ravi Kumar Kasliwal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/08/2023

In view of the fact that against the order of dismissal of the

application under Order 7 Rule 11 CPC, the appropriate legal

remedy is the revision petition.

[2023:RJ-JP:17023] (2 of 2) [CW-3280/2019]

Counsel for the petitioners seeks permission to withdraw the

present writ petition with liberty to file the revision petition.

Permission as sought for allowed.

In view of the prayer made by counsel for the petitioners,

the present writ petition is dismissed as withdrawn with liberty as

prayed for.

Since the main petition has been dismissed as withdraw, stay

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /3

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