Mohd. Rafiq vs Taukir Ahmad Andanr. ...
2023 Latest Caselaw 6866 Raj

[2023:RJ-JD:28065]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Execution First Appeal No. 10/2017

Mohd. Rafiq S/o Shri Safi Mohammad And Munni, By Caste Bhishti Musalman, Resident Of Dhobi Talai, Bikaner.

----Appellant Versus

1. Taukir Ahmad S/o Shri Mangu Khan, By Caste Bhisti, Resident Of Infront Of Madina Masjid, Bikaner.

2. Nisar Ahmad S/o Shri Mohammad, By Caste Bhisti, R/o Dhobi Talai, Bikaner.

----Respondents

For Appellant(s) : Mr. Sourabh Kant Vyas for Mr. Bheemkant Vyas

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

05/09/2023

1. Learned counsel for the appellant submits that the parties

have entered into an amicable settlement and therefore, he does

not wish to pursue the present execution first appeal. He seeks

permission to withdraw the present appeal.

2. In view of the submission made, the permission as prayed

for is granted.

3. Accordingly, the present appeal is dismissed as withdrawn.

4. Stay petition and all pending applications, if any, also stand

dismissed.

(REKHA BORANA),J

56-KashishS/-

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