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Hanumat Singh S/O Sh. Bachan Singh vs Bhagwan Singh S/O Rampal ...
2023 Latest Caselaw 776 Raj/2

Citation : 2023 Latest Caselaw 776 Raj/2
Judgement Date : 24 January, 2023

Rajasthan High Court
Hanumat Singh S/O Sh. Bachan Singh vs Bhagwan Singh S/O Rampal ... on 24 January, 2023
Bench: Mahendar Kumar Goyal
                                   [2023/RJJP/000367]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 15746/2019

                                   Hanumat Singh S/o Sh. Bachan Singh, Aged About 52 Years,
                                   Resident Of Moodiya, Presently Resident Of Ramdwara, Karauli,
                                   Raj.
                                                                                             ----Petitioner/Applicant
                                                                         Versus
                                   1.         Bhagwan Singh S/o Rampal, Aged About 37 Years, R/o
                                              Rajpur, Tehsil Karauli, Presently Resident Of Near Gate Of
                                              Court Campus, Karauli, Tehsil And District Karauli, Raj.
                                   2.         Keerti Ramsnehi, Chela Ramratan Through Power Of
                                              Attorney   General      Uday       Ram       Chela      Keeti   Ramsnehi
                                              Resident   Of   Ramdwara,           Karauli,      Tehsil   And    District
                                              Karauli, Raj.
                                                                               ----Respondents/Non-Applicants

For Petitioner(s) : Mr. Mukesh Kumar Goyal For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

24/01/2023

After arguing at length, learned counsel for the petitioner

wants to withdraw this writ petition.

The writ petition is dismissed accordingly.

However, looking to life of the suit and nature of controversy

involved in the matter, learned trial Court is requested to expedite

its trial and disposal.

(MAHENDAR KUMAR GOYAL),J

Sudha/08

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