Smt Leela Tiwari vs Shivraj Singh And Anr ...
2023 Latest Caselaw 5989 Raj/2

                                   [2023:RJ-JP:29107]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 18405/2017

                                   Smt. Leela Tiwari Wife Of Shri Narendra Tiwari, Resident Of 165,
                                   Radhavilas, Tipta, Kota Raj.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       Shivraj Singh Son Of Shri Roop Singh, Resident Of Darbar
                                            Ka Baggi Khana, Civil Lines, In Front Of Advocate Khetpal
                                            Singh Ji, Nayapura, Kota Raj.
                                   2.       Buddhiraja Gautam Son Of Shri Radheshyam Gautam,
                                            Resident Of House No. 3-I-30, Mahaveer Nagar Extension
                                            Scheme, Kota, Raj.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Kapil Sharma for Mr. Naseemuddin Qazi For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/10/2023

Counsel appearing for the petitioner 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withdrawn.

Since the main petition has been dismissed as withdrawn, all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

ARTI SHARMA /13

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