Beerbal Sharma And Ors vs Kalyan Sahai And Ors ...
2023 Latest Caselaw 5788 Raj/2

[2023:RJ-JP:27768]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13457/2017

1.       Beerbal Sharma Son Of Shri Ramdas Sharma Deceased
         During Pendency Of Suit Through L Rs
2.       Smt. Kamla Devi Wife Of Late Shri Beerbal
3.       Ashok Son Of Late Shri Beerbal
4.       Ganesh Son Of Late Shri Beerbal
5.       Smt. Munni Devi Daughter Of Late Shri Beerbal Wife Of
         Radheyshyam, All By Aged Major, Resident Of Purani
         Sadak, Manoharpur, Tehsil Shahpur District Jaipur Raj.
                                                                   ----Petitioners
                                    Versus
1.       Kalyan Sahai Son Of Motilal Mahajan Deceased During
         Pendency Of Suit Through L Rs
2.       Vimlesh Daughter Of Late Shri Kalyan Sahai
3.       Madhubala Daughter Of Late Shri Kalyan Sahai
4.       Bajrang Son Of Late Shri Kalyan Sahai
5.       Mahaveer Sharan Son Of Late Shri Kalyan Sahai
6.       Nawal Kishore Son Of Late Shri Kalyan Sahai, All Aged
         Major, Resident Of Purani Sadak, Manoharpur, Tehsil
         Shahpura District Jaipur Raj.
                                                                 ----Respondents

For Petitioner(s) : Mr. Hemant Sharma Mr. S.Laddha For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

Counsel for the petitioners seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

[2023:RJ-JP:27768] (2 of 2) [CW-13457/2017]

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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /13

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