Bansa Singh vs Ram Chandra And Anr. (2024:Rj-Jd:8767)
2024 Latest Caselaw 1691 Raj

Rajasthan High Court - Jodhpur

Bansa Singh vs Ram Chandra And Anr. (2024:Rj-Jd:8767) on 20 February, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JD:8767]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil First Appeal No. 439/2017

Bansa Singh S/o Shri Amar Singh, By Caste Rai Sikh, R/o Vill.
Panniwali,      Post     Office       Panniwali,         Tehsil     Tibbi,     District
Hanumangarh Raj..

                                                                        ----Appellant

                                       Versus

1.       Ram Chandra S/o Shri Bheem Chand, By Caste Arora, R/o
         Sector-3,      Hanumangarh               Town,        Tehsil    And     Dist.
         Hanumangarh Raj..

2.       Central Bank Of India Through Its Branch Manager,
         Central Bank Of India Branch Peer Kamdiya, Tehsil Tibbi,
         District Hanumangarh Raj..

                                                                    ----Respondents


For Appellant(s)             :     Mr. Dron Kaushik
For Respondent(s)            :     Mr. KL Khatri
                                   Mr. Hemant Dutt


            HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

20/02/2024

Learned counsel for the appellant submits that the parties

have settled their dispute outside the Court. In the circumstance,

appellant wants to withdraw this appeal.

For the purpose, an application under Order 23 Rule 1 & 3

CPC has already been filed.

Prayer for withdrawal is allowed.

Accordingly, the instant civil first appeal filed under Section

96 CPC against judgment and decree dated 22.06.2017, passed

by learned Additional District Judge, Hanumangarh in Original Civil

[2024:RJ-JD:8767] (2 of 2) [CFA-439/2017]

Suit No.121/2016 (CIS No.121/2016) stands disposed of as

withdrawn.

Let the order be communicated to the court concerned.

Another application is for refund of court fee.

Registry shall refund the court fee.

(BIRENDRA KUMAR),J 67-nitin/-

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