Prabhu Dayal vs Narayan Baheti ...
2023 Latest Caselaw 8751 Raj

[2023:RJ-JD:35917]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 350/2017

Prabhu Dayal S/o Shri Kani Ram Suthar, Resident Of Railway Station Road, Nokha, Tehsil Nokha, District Bikaner.

----Appellant Versus Shri Narayan Baheti S/o Shri O.p. Baheti, Resident Of Ram Gopal Baheti Bhawan, Tehsil Road, Nokha, Tehsil Nokha, District Bikaner.

----Respondent

For Appellant(s) : Mr. Narendra Thanvi Mr. Mahendra Thanvi For Respondent(s) : Mr. Sajjan Singh Rajpurohit Mr. Prashant Tatia

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

19/10/2023

1. Learned counsel for the appellant submits that the parties

have settled their dispute amicably and the possession of the

disputed property has been handed over to the respondent.

Therefore, he seeks permission to withdraw the present appeal.

2. Learned counsel for the respondent does not refute the

submission as made by learned counsel for the appellant.

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

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 Accordingly, the present appeal is dismissed as withdrawn.

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

dismissed.

(REKHA BORANA),J 76-KashishS/-

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