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Abdul Gaffar Son Of Khwaju Bux vs Mehmood Ansari Son Of Mohammad ...
2023 Latest Caselaw 6239 Raj/2

Citation : 2023 Latest Caselaw 6239 Raj/2
Judgement Date : 20 October, 2023

Rajasthan High Court
Abdul Gaffar Son Of Khwaju Bux vs Mehmood Ansari Son Of Mohammad ... on 20 October, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:31022]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 27492/2018

                                   1.       Abdul Gaffar Son Of Khwaju Bux, Aged About 45 Years,
                                            R/o In Front Of Krishi Farm, Kota Itawa Main Road,
                                            Sultanpur District Kota.
                                   2.       Anwar @ Annu Mistri Son Of Bakhar, Aged About 45
                                            Years, R/o In Front Of Krishi Farm, Kota Itawa Main Road,
                                            Sultanpur District Kota.
                                                                                                         ----Petitioners
                                                                       Versus
                                   1.       Mehmood Ansari Son Of Mohammad Yasin, Aged About 70
                                            Years, R/o Sultanpur Tehsil Deegod District Kota.
                                   2.       Ramchandra Son Of Gajadhar, R/o Sultanpur Tehsil
                                            Deegod District Kota.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Mukesh Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/10/2023

Counsel for the petitioners seeks permission to withdraw the

present writ petition with liberty to file appropriate application to

avail appropriate legal remedy of revision petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn, all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 /29

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