Satya Medical And General Store ... vs Shri Thakur Ji Laxminath Ji Trust ...
2023 Latest Caselaw 5300 Raj/2

                                   [2023:RJ-JP:24918]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14709/2017

                                   1.       Satya Medical And General Store, Gudri Bazar, Jhunjhunu,
                                            Through Raj Kumar Tulsyan S/o Late Shri Pu, Resident Of
                                            Near Uco Bank, Jhunjhunu.
                                   2.       Raj Kumar Tulsyan S/o Late Shri Pushkar Lal Tulsyan,
                                            Resident Of Near Uco Bank, Jhunjhunu.
                                                                                                         ----Petitioners
                                                                       Versus
                                   1.       Shri Thakur Ji Laxminath Ji Trust, Head Office, Khetano
                                            Ka Mohalla, Jhunjhunu Through Truess Kailas, Resident Of
                                            Mittal Colony, Old Bus Stand, Jhunjhunu, At Present 4/21,
                                            Malviya Nagar, Jaipur
                                   2.       Arjun Lal Kedia, S/o Shri Prabhu Dayal Kedia, Resident Of
                                            Indra Nagar, Jhunjhunu, Ex. Trustee Shri Thakur Ji Laxmi
                                            Nath Ji Trust, Head Office, Khetano Ka Mohalla,
                                            Jhunjhunu.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Rakshit Jain for Mr. Ajeet Bhandari For Respondent(s) : Mr. Rajat Ranjan

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/09/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all

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

(GANESH RAM MEENA),J

ARTI SHARMA /122

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