Smt Munni Devi And Ors vs Smt Mohari Devi ...
2023 Latest Caselaw 4545 Raj/2

                                   [2023:RJ-JP:20650]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 5913/2017

                                   1.       Smt. Munni Devi W/o Late Shri Chandalal, Bagariya Ki
                                            Dhani, Kana Wali Kothi, Town-Aamer, Teh. Aamer, District
                                            Jaipur
                                   2.       Smt. Lali Devi W/o Shri Tarachand D/o Late Shri
                                            Chandalal, Peeli Ki Talai, Aamer, Jaipur
                                   3.       Smt Meera Devi W/o Shri Kailash D/o Late Shri Chandalal,
                                            Dudhiya Wala Ki Dhani, Vilalge Peepliawas Saipura, Teh.
                                            Jamwaramgarh, District Jaipur
                                   4.       Smt. Kamla Devi W/o Shri Seetaram D/o Late Shri
                                            Chandalal, Chawand Ka Mand, Nai Ki Thadi, Milan Vihar,
                                            Jaipur
                                                                                                           ----Petitioners
                                                                         Versus
                                   Smt. Mohari Devi W/o Shri Lalchand Saini, House No. B-77, Vaid
                                   Villa Colony, Swaje Farm, Ramnagar, Sodala, Jaipur
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Amit Ratnawat For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn,

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

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /4

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