Shyam Lal vs Prabhati Lal And Ors ...
2023 Latest Caselaw 3708 Raj/2

[2023:RJ-JP:17979]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 495/2007

1.Shyam Lal S/o Chiranji Lal, R/o Chirawa, District Jhunjhunu
(Raj.) (Since Deceased)
1/1.Pawan Kumar S/o Late Shri Shyam Lal.
1/2.Rajendra Kaushik S/o Late Shri Shyam Lal
1/3.Sangeeta Sharma W/o Late Pramod Sharma D/o Late Shri
Shyam Lal
All are resident of Purani Basti Chirawa, Tehsil Chirawa, District
Jhunjhunu (Raj.)
                                  ----Appellants/Plaintiff-Decree holders
                                     Versus
1.Prabhati Lal S/o Ghisaram, R/o Ward No.1, Chirawa.
2.Shivram Singh S/o Hardayal Singh Jat, R/o Godara Ki Dhani,
Tan Shyopura, Tehsil Chirawa, District Jhunjhunu (Raj.)
3.Man Singh S/o Hardayal Singh, R/o Godara Ki Dhani, Tan
Shyopura, Tehsil Chirawa, District Jhunjhunu (Raj.)
4.Smt. Savitri Devi W/o Sanwarmal, R/o Chirawa.
5.Sant Kumar S/o Radhakishan, R/o Chirawa.
6.State     of   Rajasthan      through        Tehsildar,         Chirawa,   District
Jhunjhunu.
7.Devkinandan S/o Chiranji Lal, R/o Purani Basti Chirawa,
District Jhunjhunu.
                                                  ----Defendants/Respondent

For Appellant(s) : Mr. Yogesh Pujari For Respondent(s) : Mr. Sanjay Mehla with Ms. Sunita Mehla & Mr. Nagendra Sharma Mr. Arvind Gupta with Mr. Sohan Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/08/2023

Learned counsel for the appellant wants to withdraw this civil

second appeal.

[2023:RJ-JP:17979] (2 of 2) [CSA-495/2007]

The civil second appeal is dismissed accordingly.

However, looking to life of the suit, learned trial Court is

expected to expedite trial.

(MAHENDAR KUMAR GOYAL),J

Sudha/03

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