Smt Kamla Devi Chaparwal vs Hangam Singh Rawat And Ors ...
2023 Latest Caselaw 4487 Raj/2

                                   [2023:RJ-JP:20337]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14740/2017

                                   Smt Kamla Devi Chaparwal W/o Late Shri Bhanwar Lal Aged
                                   about 83 years, R/o Roopangarh Road, Madanganj- Kishangarh,
                                   District Ajmer Rajasthan
                                                                                                       ----Petitioner
                                                                       Versus
                                       1. Hangam Singh Rawat S/o Shri Beeja Singh R/o Ram Guest
                                          House Ke Samne, Ajmer Road Madanganj, Kishangarh
                                          Ajmer, Rajasthan
                                       2. Dinesh Kumar @ Ramavtar S/o Shri Ratanlal Chhaparwal
                                          aged 43 years, R/o madanganj, Kishangarh, District Ajmer,
                                          Rajasthan
                                       3. Musammat Yashoda Devi widow Shri Ratanlal Chhaparwal
                                          aged 73 years, R/o Madanganj, Kishanragh, District Ajmer,
                                          Rajasthan
                                       4. Smt. Ramkanya D/o Ratanlal Chhaparwal wife of Vasudev
                                          aged 49 years, R/o Madanganj, Kishanragh, District ajmer,
                                          Rajasthan
                                                                                                    ----Respondents

For Petitioner(s) : Ms. Neha Sharma For Respondent(s) : None present

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/09/2023

Counsel appearing for the petitioner prays to withdraw the

present writ petition.

In view of the prayer made by counsel appearing for the

petitioner, the present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,

the stay application and all other pending application/s, if any,

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /6

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