Govindram Wadhwani S/O Late Shri ... vs Smt. Prem Jindal, Adult W/O Late ...
2023 Latest Caselaw 3439 Raj/2

                                   [2023:RJ-JP:17426]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 929/2020

                                   Govindram Wadhwani S/o Late Shri Panjumal Ji, Aged About 50
                                   Years, R/o Mishripura, Rajnagar, Vijaynagar, District Ajmer.
                                                                                                           ----Petitioner
                                                                         Versus
                                   1.       Smt. Prem Jindal, Adult W/o Late Shri Ramesh Chand
                                            Jindal, Resident Of Taron Ka Kheda, Opposite Railway
                                            Station, Vijay Nagar, District- Ajmer.
                                   2.       Shri Manish Jindal, Aged Adult S/o Late Shri Ramesh
                                            Chand Jindal, Resident Of Taron Ka Kheda, Opposite
                                            Railway Station, Vijay Nagar, District- Ajmer.
                                   3.       Smt. Asha Wadhwani, Adult W/o Late Shri Bhuralal Ji, R/o
                                            Mishripura, Raj Nagar, Vijaynagar, District Ajmer Raj.
                                   4.       Smt. Godawari Wadhwani, Adult, W/o Shri Tikamchand Ji,
                                            R/o Mishripura, Raj Nagar, Vijaynagar, District Ajmer Raj.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. G.P. Sharma Mr. M.C. Gupta For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn,

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

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /35

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