Smt Shanti Devi vs Chanchal Kumar ...
2023 Latest Caselaw 8689 Raj

[2023:RJ-JD:35583]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 108/2023

Smt Shanti Devi W/o Late Shri Banwari Lal Sharma, Aged About 85 Years, B/c Brahman R/o Purana Ward Sankhya 14 Vartmaan Ward Sankhya 28, Neem Ki Gali Churu

----Appellant Versus

1. Chanchal Kumar S/o Late Shri Gauri Shankar,

2. Kailash Kumar Grandmother/o Late Shri Gauri Shankar,

3. Pramila W/o Late Shri Rajkumar,

4. Suman D/o Late Shri Rajkumar,

5. Rajesh S/o Late Shri Rajkumar,

6. Arun Kumar S/o Late Shri Gauri Shankar,

7. Anil Kumar S/o Late Shri Gauri Shankar,

8. Hemant Kumar S/o Late Shri Gauri Shankar,

9. Aditya S/o Late Shri Sajjan Kumar,

10. Kishan Lal S/o Late Shri Hari Shankar,

11. Anita D/o Late Shri Shiv Shankar,

12. Ratan S/o Late Shri Shiv Shankar,

13. Rajiv S/o Late Shri Shiv Shankar, All B/c Bhartiya Agarwal R/o Churu Tehsil And Distt Churu At Present Residing At 2 Monday Ville Garden 1St Floor Baliganj Kolkata West Bengal-19

----Respondents

For Appellant(s) : Mr. Akshay Nagori through VC

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

18/10/2023

1. An application has been moved on behalf of the appellant

with the submission that a settlement has been arrived into

[2023:RJ-JD:35583] (2 of 2) [CSA-108/2023]

between the parties. A prayer seeking permission to withdraw the

present appeal has therefore, been made.

2. In view of the submission made, the permission as prayed

for in the application is granted. The application is allowed.

3. Consequently, the present appeal is dismissed as

withdrawn.

4. Stay petition and all pending applications, if any, also stand

dismissed.

(REKHA BORANA),J 180-KashishS/-

Powered by TCPDF (www.tcpdf.org)