Takhat Raj vs Manak Chand (2023:Rj-Jd:36872)
2023 Latest Caselaw 8953 Raj

[2023:RJ-JD:36872]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 130/2013

Takhat Raj S/o Kanhaiyalal, by Caste Soni, aged about 43 years, resident of Balunda, Tehsil-Jaitaran, District Pali.

----Appellant Versus Manak Chand S/o Shri Jetharam, by Caste Kumawat, resident of Sangwas Bera Bhatayat, Tehsil-Jaitaran, District Pali.

----Respondent

For Appellant(s) : Mr. J.K. Bhaiya For Respondent(s) : Mr. R.S. Choudhary

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

01/11/2023

1. An application has been moved on behalf of the appellant

with the submission that the decreetal amount has been received

by the decree holder and hence, he does not want to pursue the

present appeal. Therefore, permission for withdrawing of the

present appeal has been sought for.

2. In view of the submission made, the application is allowed.

The permission as prayed for is granted.

3. Accordingly, the present appeal is dismissed as withdrawn.

4. All pending applications, if any, also stand dismissed.

(REKHA BORANA),J 163-KashishS/-

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