Smt. Sunita Devi D/O Shri Lallulal ... vs Bajrang Lal S/O Shri Amarchand ...
2023 Latest Caselaw 5466 Raj/2

                                   [2023:RJ-JP:26338]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 4877/2019

                                   1.       Smt. Sunita Devi D/o Shri Lallulal W/o Shri Puranmal,
                                            Aged About 53 Years, R/o House No. 1648, Chowkdi
                                            Vishveshwarji, Opp. Amar Jain Hospital, Chaura Rasta,
                                            Jaipur.
                                   2.       Puranmal S/o Shri Phoolchand, Aged About 57 Years, R/o
                                            House No. 1648, Chowkdi Vishveshwarji, Opp. Amar Jain
                                            Hospital, Chaura Rasta, Jaipur.
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       Bajrang Lal S/o Shri Amarchand, Aged About 72 Years,
                                            M.p. Iron Traders, Radha Damodar Ki Gali, Chaura Rasta,
                                            Jaipur.
                                   2.       Nathulal S/o Shri Amarchand, Aged About 69 Years,
                                            Through M.p. Iron Traders, Radha Damodar Ki Gali,
                                            Chaura Rasta, Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr.Sarvesh Saraswat Mr. Surya Kant Kaushik For Respondent(s) : Mr. Prem Chand Dewanda Mr. Manish Gagarani

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

03/10/2023

Matter comes up on an application (IA No.1/2023), filed by

the applicant-petitioners for withdrawal of the present writ

petition.

For the reasons mentioned in application (IA No.1/2023),

same is allowed and 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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /318

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