Ramlal vs Bheru Lal And Anr. ...
2023 Latest Caselaw 8708 Raj

[2023:RJ-JD:35581]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 274/2017

Ramlal S/o Shri Bhagwanlal, By Caste Teli, R/o Bojunda, Tehsil And District Chittorgarh

----Appellant Versus

1. Bheru Lal S/o Shri Bhagwan Lal, By Caste Teli, R/o Bojunda, Tehsil And District Chittorgarh

2. Narayan S/o Shri Bherulal, By Caste Teli, R/o Bojunda, Tehsil And District Chittorgarh

----Respondents

For Appellant(s) : Mr. R.K. Charan

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

18/10/2023

1. Learned counsel for the appellant submits that an amicable

settlement has been entered into between the parties and

therefore, he seeks permission to withdraw the present appeal.

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

for is granted.

3. Accordingly, the present appeal is dismissed as withdrawn.

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

dismissed.

(REKHA BORANA),J

172-KashishS/-

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