Ramswaroop Nayak Son Of Bodu Ram ... vs Pradeep Vyas S/O Pritam Chand Vyas ...
2023 Latest Caselaw 5970 Raj/2

Citation : 2023 Latest Caselaw 5970 Raj/2
Judgement Date : 12 October, 2023

Rajasthan High Court

Ramswaroop Nayak Son Of Bodu Ram ... vs Pradeep Vyas S/O Pritam Chand Vyas ... on 12 October, 2023

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:29008]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Revision Petition No. 162/2022

1.       Ramswaroop Nayak Son Of Bodu Ram Nayak, Resident Of
         Karauli, At Present Kalwara, District Jaipur (Rajasthan).
2.       Kailash S/o Mewa Ram, R/o Karauli, At Present Kalwara,
         District Jaipur (Rajasthan).
                                                     ----Defendant/Petitioners
                                     Versus
1.       Pradeep Vyas S/o Pritam Chand Vyas, Aged About 47
         Years, R/o Karauli, Tehsil And District Karauli (Rajasthan).
                                                    .......Plaintiff/non-petitioner
2.       Batasya S/o Panna, Aged About 70 Years, R/o Gulab
         Bagh, Karauli (Rajasthan).
                                                ----Defendant/non-petitioner


For Petitioner(s)          :     Mr. Rahul Sharma for
                                 Mr. Rajneesh Gupta
For Respondent(s)          :     Mr. Ram Kishan Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/10/2023

Learned counsel for the petitioners wants to withdraw this

revision petition. He, however, submits that the learned trial Court

may be directed to decide the suit without being influenced by the

observations made by the learned District Judge, Karauli in Civil

Regular Appeal No.16/2021.

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this revision petition is dismissed as

withdrawn.