Mst.Santosh vs Jaisingh (2024:Rj-Jd:8829)
2024 Latest Caselaw 1690 Raj

Rajasthan High Court - Jodhpur

Mst.Santosh vs Jaisingh (2024:Rj-Jd:8829) on 20 February, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2024:RJ-JD:8829]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil First Appeal No. 10/2006

                                   Mst.santosh W/o Sheokaran, aged about 57 years, R/o Deidas,
                                   Tehsil Nohar, District Hanumangarh.
                                                                                                         ----Appellant
                                                                            Versus
                                   Jaisingh S/o Girdhariram, R/o Deidas, Tehsil Nohar, District
                                   Hanumangarh.
                                                                                                       ----Respondent


                                   For Appellant(s)             :     Mr. Ramawatar Singh.
                                   For Respondent(s)            :     Mr. Suresh Shrimali.



                                                  HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

20/02/2024

Learned counsel for the appellant informed that the parties

have entered into a compromise outside the Court, therefore, the

appellant wants to withdraw this appeal against the judgment and

decree dated 10.11.2004 passed by Learned Additional District

Judge, Nohar, District Hanumangarh in Civil Original Case No.

39/2000 (Jaisingh Vs. Mst. Santosh).

Prayer for withdrawal is allowed.

Registry shall refund the court fee.

Accordingly, the first appeal stands disposed of as

withdrawn.

(BIRENDRA KUMAR),J 211-sumer/-

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