Citation : 2023 Latest Caselaw 7100 Raj
Judgement Date : 12 September, 2023
[2023:RJ-JD:28967]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 4/2013
Sanjay Jain Proprietor good will interprizes, Behind Dala Petrol Pump, Near B.N. College, District Udiapur. (Raj.)
----Appellant Versus Asit Kothari S/o Shri Heera Lal Ji Khothari, Proprietor Navker Trading company, Shop No.31, Near U.P. Handloom Shava Sharma, Under Flai over Berji, District Udaipur (Raj.)
----Respondent
For Appellant(s) : Mr. Ravindra Paliwal for Mr. Parikshit Nayak
HON'BLE MS. JUSTICE REKHA BORANA
Judgment
12/09/2023
1. Learned counsel for the appellant submits that as a
compromise has been entered into between the parties, he, on
instructions, 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 Accordingly, the present appeal is dismissed as withdrawn.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
12-KashishS/-
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