Suresh Chand And Others vs Om Prakash And Another ...
2023 Latest Caselaw 6162 Raj/2

                                   [2023:RJ-JP:30213]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                        S.B. Civil Second Appeal No. 80/2015

                                   1.Suresh Chand
                                   2.Anand Kumar,
                                   3.Sunil Kumar,
                                   All sons of Late Murari Lal, Residents of Karauli, Tehsil and
                                   District Karauli (Rajasthan)
                                                                                           ----Defendants Appellants
                                                                            Versus
                                   1.Om Prakash
                                   2.Satya Prakash,
                                   both are sons of Late Ramji Lal, Residents of Gomti Colony,
                                   Katauli, Tehsil and District Karauli (Rajasthan)
                                                                                             ----Plaintiff-Respondents

For Appellant(s) : Mr. Rajneesh Gupta For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/10/2023

Learned counsel for the appellants wants to withdraw this

civil second appeal as they have already filed a revenue suit

seeking a decree of partition and possession.

The civil second appeal is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/46

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