Samundra Singh Son Of Late Sh. ... vs Chandra Prakash Jain S/O Shri ...
2023 Latest Caselaw 4737 Raj/2

[2023:RJ-JP:22133]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 9539/2019

1.       Samundra Singh Son Of Late Sh. Natthi Singh Ji,
         Resident Of Friends Colony, Alwar (Rajasthan) (Since
         Deceased) Through His L.r.s
2.       Smt. Kamlesh Chaudhary Wife Of Late Sh. Samundra
         Singh, Resident Of 33, Friends Colony, Alwar
3.       Anup Singh S/o Late Sh. Samundra Singh, Resident Of
         33, Friends Colony, Alwar
4.       Smt. Anuradha Singh Wife Of Shivraj Singh And Daughter
         Of Late Sh. Samundra Singh, Resident Of 441, Officers
         Campus, Near Hotel Mozac, Sirsi Road, Jaipur.
5.       Smt. Aparna Singh Wife Of Krish Somatiya And Daughter
         Of Late Sh. Samundra Singh, Resident Of 119, Shastri
         Nagar, Chittorgarh (Rajasthan)
                                                                   ----Petitioners
                                    Versus
1.       Chandra Prakash Jain S/o Shri Shikhar Chand Jain,
         Resident Of 1-Ga-16, Pratap Nagar, Manu Marg, Alwar
         (Rajasthan)
2.       Anil Kumar S/o Shri Sohan Lal, Resident Of 173, Arya
         Nagar, Alwar District Alwar (Rajasthan)
3.       Multan Nagar Grah Nirman Sahakari Samiti Limited,
         Divakari, Present Office Hazari Ka Mohalla, Alwar Through
         Its President.
                                                                 ----Respondents

For Petitioner(s) : Ms. Tulika Saini For Respondent(s) : Mr. Mohit Gupta

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

Counsel appearing for the petitioner seeks permission to

withdraw the present writ petition.

[2023:RJ-JP:22133] (2 of 2) [CW-9539/2019]

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withdrawn.

Since the main petition has been dismissed as withdrawn,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 /65

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