Sonali vs Mangi Lal (2023:Rj-Jd:32590)
2023 Latest Caselaw 7873 Raj

[2023:RJ-JD:32590]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 206/2017

Sonali D/o Shri Praful Kachhawaha, By Caste Mali, Inside Sojati Gate, Jodhpur Through Power Of Attorney Holder Dr. Praful Kachhawaha S/o Late Shri Mangi Lal Kachhawaha, Aged 67 Years, Resident Of Inside Sojati Gate- At Present 12/10 Civil Lines, Residency Road, Jodhpur.

----Appellant Versus Mangi Lal S/o Shri Prema Ram Jat, Resident Of Behind Kudi Bhagdasani, Housing Board, Near Adarsh Nagar, Jodhpur.

----Respondent Connected With S.B. Civil First Appeal No. 207/2017 Karan Alias Raghav S/o Shri Praful Kachhawaha, By Caste Mali, Inside Sojati Gate, Jodhpur Through Power Of Attorney Holder Dr. Praful Kachhawaha S/o Late Shri Mangi Lal Kachhawaha, Age- 67 Years, Resident Of Inside Sojati Gate- At Present 12/10 Civil Lines, Residency Road, Jodhpur. Plaintiff

----Appellant Versus Mangi Lal S/o Shri Prema Ram Jat, Resident Of Behind Kudi Bhagdasani Housing Board, Near Adarsh Nagar, Jodhpur. Defendant

----Respondent

For Appellant(s) : Mr. R.K. Thanvi, Sr. Advocate with Mr. Mahendra Thanvi For Respondent(s) : Mr. BS Charan

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

04/10/2023

1. Applications have been preferred on behalf of the appellants

seeking permission to withdraw the present appeals.

[2023:RJ-JD:32590] (2 of 2) [CFA-206/2017]

2. Learned counsel for the respondents has not objected to the

said submission/request.

3. In view of the same, the permission as prayed for is granted.

4. Accordingly, the present appeals are dismissed as

withdrawn.

5. Stay petitions and all pending applications, if any, also stand

dismissed.

6. Learned counsel for the appellants has made a request that

the court fee as filed in the present appeals be directed to be

refunded.

7. The request as made seems to be reasonable as the appeals

have been withdrawn in terms of a compromise. In view of the

same, the court fee paid by the appellants on memorandum of

appeals shall be refunded back to the appellants and the

certificate in this regard shall be issued by the office.

(REKHA BORANA),J

155-156/KashishS/-

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