Shri Hanuman Singh, S/O Shri ... vs Shri Manohar Lal Tailor, S/O Shri ...
2023 Latest Caselaw 5924 Raj/2

Citation : 2023 Latest Caselaw 5924 Raj/2
Judgement Date : 12 October, 2023

Rajasthan High Court

Shri Hanuman Singh, S/O Shri ... vs Shri Manohar Lal Tailor, S/O Shri ... on 12 October, 2023

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:28852]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12270/2021

                                   1.       Shri Hanuman Singh, S/o Shri Jagmal Singh, Aged About
                                            68 Years, R/o Panchvati Colony, Vigyan Nagar, Adarsh
                                            Nagar, Ajmer.
                                   2.       Shri Govind Singh, S/o Shri Hanuman Singh, Aged About
                                            40 Years, R/o Panchvati Colony, Vigyan Nagar, Adarsh
                                            Nagar, Ajmer.
                                   3.       Shri Khemsingh, S/o Shri Hanuman Singh, Aged About 35
                                            Years, R/o Panchvati Colony, Vigyan Nagar, Adarsh Nagar,
                                            Ajmer.
                                                                                                         ----Petitioners
                                                                       Versus
                                   Shri Manohar Lal Tailor, S/o Shri Jhoomarlal, Aged About 66
                                   Years, Office Address- New Jodhpur Tailor, Naseerabad Road,
                                   Bihariganj, Ajmer.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Veyankatesh Garg For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/10/2023

Counsel for the petitioners 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withdrawn.

Since the main petition has been dismissed as withdrawn, all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