Radha Kishan Son Of Badri Prasad vs Hukam Chand Meena Son Of Birjya Ram
2023 Latest Caselaw 3403 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 10926/2021

                                   Radha Kishan Son Of Badri Prasad, Resident Of Village Abhaneri,
                                   Tehsil Baswa, District Dausa (Rajasthan)
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.         Hukam Chand Meena Son Of Birjya Ram, Resident Of
                                              Village Ukrund, Tehsil Mahwa, District Dausa (Driver Of
                                              Vehicle).
                                   2.         Mansingh Son Of Girraj Singh, Resident Of Ukrund, Tehsil
                                              Mahwa, District Dausa (Owner Of Vehicle).
                                   3.         The New India Assurance Company Limited, Through
                                              Divisional Manager, Transport Nagar, Jaipur (Insurance
                                              Company)
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Shanker Lal on behalf of Mr. G. L. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/08/2023

Counsel for the petitioner seeks permission to withdraw the

civil writ petition.

Permission as sought for is granted.

The present writ petition is dismissed as withdrawn.

(GANESH RAM MEENA),J

Seema/75

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