Kanhaiyalal vs Pushpa Devi (2023/Rjjd/004074)
2023 Latest Caselaw 1425 Raj

[2023/RJJD/004074]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 169/2022

Kanhaiyalal S/o Shri Ram Kishan, Aged About 82 Years, B/c Kothari, R/o Chandko Ki Gali, Damani Chowk, Bikaner.

----Appellant Versus Pushpa Devi W/o Manmohan, B/c Kothari, R/o 18 Main, 18 Cross, House No. 312, Near Udaya School, Vijay Nagar, Banglore. At Present Damani Chowk, Bikaner

----Respondent

For Appellant(s) : Mr. Jai Kishan Bhaiya For Respondent(s) : --

HON'BLE MS. JUSTICE REKHA BORANA Order

06/02/2023

Learned counsel for the appellant submits that in pursuance

to the judgment and decrees passed by the learned Courts below,

the possession of the premises in question has been handed over

to the respondent-plaintiff. He therefore, seeks permission to

withdraw the present second appeal.

The permission as prayed for is granted.

The present second appeal is therefore, dismissed as

withdrawn. The Court fees as filed by the appellant be refunded to

him in terms of law.

The stay petition and all pending applications also stand

dismissed.

(REKHA BORANA),J 73-Sachin/-

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