Smt. Nasreen W/O Mohammed Saddik vs Bablu Rafik S/O Babu Khan ...
2023 Latest Caselaw 2574 Raj/2

[2023/RJJP/003581]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 5048/2021

1.       Smt. Nasreen W/o Mohammed Saddik, Aged About 47
         Years, Resident Of House No. 2371, Kavantiyo Ka Khurra,
         Ramganj Bazar, Jaipur. (Deceased During The Pendency
         Of Suit)
1/1.     Mohammed Saddik S/o Mohammed Ahmed, Aged About
         72 Years, Resident Of House No. 2371, Kavantiyo Ka
         Khurra, Ramganj Bazar, Jaipur.
1/2.     Ishrat D/o Mohammed Saddik, Aged About 42 Years,
         Resident Of House No. 7, Shafakat Colony, Char Darwaja,
         Jaipur.
1/3.     Mohammed Javed S/o Mohammed Saddik, Aged About 41
         Years, Resident Of House No. 2371, Kavantiyo Ka Khurra,
         Ramganj Bazar, Jaipur.
1/4.     Mohammed Sahanawaz S/o Mohammed Saddik, Aged
         About 36 Years, Resident Of House No. 2371, Kavantiyo
         Ka Khurra, Ramganj Bazar, Jaipur.
1/5.     Mohammed Parvez S/o Mohammed Saddik, Aged About
         27 Years, Resident Of House No. 2371, Kavantiyo Ka
         Khurra, Ramganj Bazar, Jaipur.
                                                                     ----Petitioners
                                      Versus
1.       Bablu Rafik S/o Babu Khan, Resident Of Plot No. 36-A,
         Madhodas Colony, Behind Gurudwara, Ramgarh Mod,
         Jaipur.
2.       Smt. Shehnaz W/o Bablu Rafik, Resident Of Plot No. 36-A,
         Madhodas Colony, Behind Gurudwara, Ramgarh Mod,
         Jaipur.
                                                                   ----Respondents

For Petitioner(s) : Mr. Mohammed Javed- petitioner No.1/3 present in person For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2023/RJJP/003581] (2 of 2) [CW-5048/2021]

02/03/2023

Mr. Mohammed Javed- petitioner No.1/3 who is present in person, submits that the petitioners want to withdraw the writ petition with liberty to file a fresh in the changed circumstances.

The prayer as sought for is allowed. The writ petition is dismissed as withdrawn with the liberty to the petitioners to file a fresh, if need so arise.

(GANESH RAM MEENA),J

Sharma Nk/11

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