Mahendra Singh vs Smt Devati Devi (2023:Rj-Jp:35215)
2023 Latest Caselaw 6574 Raj/2

Rajasthan High Court

Mahendra Singh vs Smt Devati Devi (2023:Rj-Jp:35215) on 21 November, 2023

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2023:RJ-JP:35215]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                       S.B. Civil Miscellaneous Appeal No. 6858/2011

                                   1. Mahendra Singh son of Shri Harphool Singh
                                   2. Dharamvir Singh son of Shri Harphool Singh
                                   3. Bhim Singh son of Shri Harphool Singh
                                   (All resident of Village Kaath Ka Manjra, Tehsil
                                   Bahror, District Alwar.)
                                                                                            ----Appellants
                                                                   Versus
                                   Smt. Devati Devi wife of late Shri Raghuvir Singh,
                                   resident of Village Kolila Joga, Tehsil Bahror, District
                                   Alwar.
                                                                                        ----Respondent

For Appellant(s) : Mr. Kritin Sharma, Adv., for Mr. Aditya Mathur, Adv.

For :

Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

21/11/2023

Learned counsel for appellants prays for

withdrawal of this civil misc. appeal.

In view of above, the civil misc. appeal is

dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /41

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