Jagdeesh Prasad Singhal Son Of ... vs Ram Babu Singhal Son Of Late Shri ...
2023 Latest Caselaw 4967 Raj/2

[2023:RJ-JP:23137]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 12024/2019

1.       Jagdeesh Prasad Singhal Son Of Late Shri Khoobi Ram
         Mahajan, Aged About 68 Years, Resident Of Church
         Colony, Khairthal Road, Kishangarh Bas, District Alwar,
         Rajasthan.
2.       Suresh Singhal Son Of Late Shri Khoobi Ram Mahajan,
         Aged About 58 Years, Resident Of Khairthal Road,
         Opposite Mahawar Dharamshala, Kishangarh Bas, District
         Alwar, Rajasthan.
3.       Rajendra Singhal Son Of Late Shri Khoobi Ram Mahajan,
         Aged About 54 Years, Resident Of Khurana Chowk,
         Kishangarh Bas, District Alwar, Rajasthan
                                                                     ----Petitioners
                                      Versus
1.       Ram Babu Singhal Son Of Late Shri Khoobi Ram Mahajan,
         Aged About 66 Years, Resident Of Shiv Colony, Khairthal
         Road, Kishangarh Bas, Tehsil Kishangarh Bas, District
         Alwar, Raj.
2.       Sanjay Son Of Late Shri Ramavtar Singhal, Grand Son Of
         Late Shri Khoobi Ram Mahajan, Aged About 40 Years,
         Resident Of 76, Gagan Vihar, New Delhi.
3.       Om Prakash Singhal Son Of Late Shri Khoobi Ram
         Mahajan, Aged About 54 Years, Resident Of Khurana
         Chowk, Kishangarh Bas, District Alwar, Rajasthan
                                                                   ----Respondents

For Petitioner(s) : Mr. Rahul Tiwari For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/09/2023

[2023:RJ-JP:23137] (2 of 2) [CW-12024/2019]

Counsel for the petitioners seeks permission to withdraw the

present writ petition with liberty to avail appropriate legal remedy

available to him.

Permission as sought for is allowed.

In view of the prayer made by counsel for the petitioners,

the present writ petition is dismissed as withdrawn with liberty as

prayed for.

Since the main petition has been dismissed as withdrawn,

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

also stands dismissed.

Office is directed to return the certified copy of the

documents after retaining the photocopy of the same on record.

(GANESH RAM MEENA),J

ARTI SHARMA /24

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