Sahabram Vishnoi Andors vs Smt Krishna Devi ...
2023 Latest Caselaw 4435 Raj/2

                                   [2023:RJ-JP:20004]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 4089/2017

                                   1.       Sahabram Vishnoi Son Of Shri Shivlal Vishnoi,
                                   2.       Amardeep Vishnoi Son Of Shri Sahabram Vishnoi
                                   3.       Roshan Devi Wife Of Late Shri Jaideep Vishnoi, All
                                            Resident Of House No. 110, Hawa Sadak, Nandpur, Civil
                                            Lines, Jaipur Rajasthan
                                                                                                         ----Petitioners
                                                                       Versus
                                   Smt. Krishna Devi Wife Of Shri Sahabram Vishnoi, Daughter Of
                                   Shri Kansiram, At Present Resident Of Village Burj Bhaggu, Police
                                   Station Sadar, Tehsil And District Sirsa Haryana
                                                                                                     ----Respondent

For Petitioner(s) : Mr. R.K. Daga For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

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withdrawn.

Since the main petition has been dismissed as withdrawn,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 /12

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