Vinod Kumar S/O Late Shri Dwarka ... vs Arvind Kumar S/O Devakinandan ...
2023 Latest Caselaw 2633 Raj/2

[2023/RJJP/003655]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 21993/2018

Vinod Kumar S/o Late Shri Dwarka Prasad Bochiwal, Aged About
60    Years,    R/o   Town      Fatehpur        Shekhawati,        District   Sikar,
Rajasthan
                                                                     ----Petitioner
                                     Versus
1.       Arvind Kumar S/o Devakinandan Soni, R/o Ward No. 6,
         Goswamiyon Ka Mohalla, Fatehpur Town, District Sikar,
         Raj.
2.       Kamal Kumar S/o Devakinandan Soni, R/o Ward No. 6,
         Goswamiyon Ka Mohalla, Fatehpur Town, District Sikar,
         Raj.
3.       Dwarka Prasad Bochiwal Since Deceased, Through His
         Legal Representatives
4.       Niranjan Lal S/o Late Shri Dwarka Prasad Bochiwal,
         Residents Of Town Fatehpur Shekhawati, Sikar, Rajasthan.
5.       Nandkishore S/o Late Shri Dwarka Prasad Bochiwal,
         Residents Of Town Fatehpur Shekhawati, Sikar, Rajasthan.
6.       Dharamveer S/o Late Shri Dwarka Prasad Bochiwal,
         Residents Of Town Fatehpur Shekhawati, Sikar, Rajasthan.
7.       Devakinandan S/o Late Shri Dwarka Prasad Bochiwal,
         Residents Of Town Fatehpur Shekhawati, Sikar, Rajasthan.
8.       Hemant S/o Late Shri Dwarka Prasad Bochiwal, Residents
         Of Town Fatehpur Shekhawati, Sikar, Rajasthan.
9.       Satish S/o Rameshwar Bochiwal, R/o Town Fatehpur
         Shekhawati, District Sikar, Raj.
10.      Omprakash Alias Prakash S/o Keshardev Purohit, R/o
         Ward No. 15, Chiraniyon Ka Mohalla, Fatehpur Town,
         District Sikar, Raj.
                                                                  ----Respondents

For Petitioner(s) : Mr. Ashrut Sethi For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

[2023/RJJP/003655] (2 of 2) [CW-21993/2018]

Judgment / Order

03/03/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission is granted.

Accordingly, present writ petition is dismissed as withdrawn.

(GANESH RAM MEENA),J

ARTI SHARMA /1

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