Ghanshyam vs Dropdi Gaur (2023:Rj-Jp:32448)
2023 Latest Caselaw 6412 Raj/2

                                   [2023:RJ-JP:32448]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 17644/2017

                                    Ghanshyam Son Of Tejumal, R/o House No. 264/25, Gaur Sadan,
                                    Opposite Sita Gaushala, Ashaganj, Ajmer.
                                                                                                            ----Petitioner
                                                                           Versus
                                    Dropadi Gaur Wife Of Roopnarayan Gaur, Since Deceased Vishnu
                                    Narayan Son Of Roopnarayan Gaur, R/o Gaur Sadan, House No.
                                    27/373, Ashaganj, Ajmer.
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Jai Raj Tantia For Respondent(s) : Mr. Vinod Pathak Mr. Narendra Choudhary

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/11/2023

Counsel for the petitioner 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withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/Gaurav Srivastava /132

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