Smt Diya Kumari And Ors vs Shri Devendra Joshi And Anr ...
2024 Latest Caselaw 2557 Raj/2

Rajasthan High Court

Smt Diya Kumari And Ors vs Shri Devendra Joshi And Anr ... on 5 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:16344]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 8347/2017

                                    1.      Smt Diya Kumari, Daughter Of Late Shri Bhawani Singh,
                                            aged about 42 years, Resident Of City Palace, Jaipur
                                            Through Power Of Attorney Holder Shri Narain Singh, Son
                                            Of Late Thakur Shri Man Singh Aged About 64 Years,
                                            Resident Of Siras House, Gangapole, Jaipur Rajasthan
                                    2.      Shri Padamnabh Singh, Adopted Son Of Late Shri
                                            Bhawani Singh, aged about 20 years, Resident Of City
                                            Palace, Jaipur Through Power Of Attorney Holder Shri
                                            Narain Singh, Son Of Late Thakur Shri Man Singh, Aged
                                            About 64 Years, Resident Of Siras House, Gangapole,
                                            Jaipur Rajasthan
                                                                                        ----Petitioners-Defendants
                                                                         Versus
                                    1.      Shri Devendra Joshi, Son Of Late Shri Sitaram Joshi,
                                            Resident Of E/147, Ramesh Marg, C-Scheme, Jaipur
                                    2.      Shri Samir Joshi, Son Of Dr. Shri C M Joshi, Resident Of
                                            E/147, Ramesh Marg, C-Scheme, Jaipur
                                                                                         ----Respondents-Plaintiffs

For Petitioner(s) : Mr. Ramesh Chandra Sharma with Mr. Anant Sharma For Respondent(s) : Mr. Suryakant Kaushik

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/04/2024

Learned counsel for the petitioners wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/123

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