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Sataypal Puri S/O Shri. Mohan ... vs Rajendrapal Puri S/O Shri ...
2023 Latest Caselaw 4539 Raj/2

Citation : 2023 Latest Caselaw 4539 Raj/2
Judgement Date : 4 September, 2023

Rajasthan High Court
Sataypal Puri S/O Shri. Mohan ... vs Rajendrapal Puri S/O Shri ... on 4 September, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:20812]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 10853/2019

1.       Sataypal Puri S/o Shri. Mohan Lalpuri, (Deceased During
         Suit)
2.       Smt. Janakpuri W/o Shri Sataypal Puri, Resident Of
         5/323, Agarwal Farm, Mansarovar, Jaipur.
3.       Smt. Sunita D/o Satyapal Puri W/o Shri. Ajay Kumar,
         Resident Of 5/323, Agarwal Farm, Mansarovar, Jaipur.
4.       Smt. Sudhanshi D/o Satyapalpuri W/o Alok Kumar,
         Resident Of 5/323, Agarwal Farm, Mansarovar, Jaipur.
                                                                   ----Petitioners
                                    Versus
1.       Rajendrapal Puri S/o Shri Mohanlalpuri, Resident Of
         House No. 335, Adarsh Nagar, Jaipur.
2.       Mahendrapalpuri S/o Shri. Mohanlalpuri, Resident Of
         House No. 335, Adarsh Nagar, Jaipur.
3.       Shakuntala Jerath D/o Shri                 Mohanlal Puri W/o         Dr.
         Indrajeet Jerath, R/o House No. 302A, Nankpura, New
         Delhi- 21. (Died During Suit)
4.       Santosh Meghi Shir Mohanlal Puri W/o Dr. Sudarshan
         Meghi, R/o Opposite Jaswant Club, Indore.
5.       Indra Sehgal D/o Shri Mohanlal Puri W/o Shri L.k.
         Jeevanlal Sehgal, R/o Staff Quarters, Maharani College
         Campus.
6.       Tripta Arora D/o Shri Mohanlal Puri W/o Shri. Ashok
         Kumar Arora, R/o Basant Niwas, Club Body, Gumanpura,
         Kota.
                                                                 ----Respondents

For Petitioner(s) : Mr. Suresh Bairwa for Mr. Kapil Bardhar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

[2023:RJ-JP:20812] (2 of 2) [CW-10853/2019]

Counsel for the petitioners seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /112

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