Rajendra Prasad Son Of Late Shri ... vs Ramgopal Son Of Shri Shyam Sundar ...
2023 Latest Caselaw 4418 Raj/2

[2023:RJ-JP:19962]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12969/2019

1.       Rajendra Prasad Son Of Late Shri Vishwanath, Resident
         Of Ward No. 21, Nawalgarh, District Jhunjhunu (Since
         Deceased) Through His Legal Heirs -
2.       Munni Devi Wife Of Late Rajendra Prasad, Resident Of
         Ward No. 21, Nawalgarh, District Jhunjhunu (Raj.)
3.       Switi Sharma Daughter Of Late Rajendra Prasad, Resident
         Of Ward No. 21, Nawalgarh, District Jhunjhunu (Raj.)
4.       Anuradha Sharma Daughter Of Late Rajendra Prasad,
         Resident Of Ward No. 21, Nawalgarh, District Jhunjhunu
         (Raj.)
5.       Pradeep Kumar Son Of Late Rajendra Prasad, Resident Of
         Ward No. 21, Nawalgarh, District Jhunjhunu (Raj.)
6.       Sandeep Kumar Son Of Late Rajendra Prasad, Minor
         Through Guardian Mother Munni Devi. Resident Of Ward
         No. 21, Nawalgarh, District Jhunjhunu (Raj.)
7.       Deepak Kumar Son Of Late Rajendra Prasad, Minor
         Through Guardian Mother Munni Devi. Resident Of Ward
         No. 21, Nawalgarh, District Jhunjhunu (Raj.)
                                                                   ----Petitioners
                                    Versus
1.       Ramgopal Son Of Shri Shyam Sundar, Resident Of Ward
         No. 21, Nawalgarh, District Jhunjhunu (Raj.)
2.       Hemant Kumar Son Of Shri Ramgopal, Resident Of Ward
         No. 21, Nawalgarh, District Jhunjhunu (Raj.)
3.       Ganesh Son Of Shri Ramgopal, Resident Of Ward No. 21,
         Nawalgarh, District Jhunjhunu (Raj.)
4.       Manju Devi Daughter Of Vishwanath Chotiya, Resident Of
         Ward No. 24, Nawalgarh, District Jhunjhunu (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. K.N. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

[2023:RJ-JP:19962] (2 of 2) [CW-12969/2019]

Judgment / Order

31/08/2023

Counsel for the petitioners 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withdrawn.

Since the main petition has been dismissed as withdrawn,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 /28

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