Babu Lal vs Kamal Kumar And Anr. (2024:Rj-Jd:9814)
2024 Latest Caselaw 1924 Raj

Rajasthan High Court - Jodhpur

Babu Lal vs Kamal Kumar And Anr. (2024:Rj-Jd:9814) on 27 February, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2024:RJ-JD:9814]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil First Appeal No. 191/2016

                                   Babu Lal S/o Shri Ram Singh Saini, R/o Ward No. 24, Shyopura
                                   Baas, Bhadra, District Hanumangarh.
                                                                                                         ----Appellant
                                                                          Versus
                                   1. Kamal Kumar S/o Shri Malchand, R/o Bhadra Tehsil, Bhadra,
                                   District Hanumangarh.
                                   2. Sunil Kumar S/o Shri Malchand, R/o Bhadra Tehsil Bhadra,
                                   District Hanumangarh.
                                                                                                       ----Respondent


                                   For Appellant(s)             :     Mr. VR Choudhary.
                                   For Respondent(s)            :



                                                 HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

27/02/2024

Learned counsel for the appellant seeks permission to

withdraw this appeal against the judgment and decree dated

23.1.2016 passed by the learned Additional District Judge Bhadra,

District Hanumangarh in Civil Original Case No. 30/2009 (CIS No.

55/2014) [Kamal Kumar & Anr. Vs. Babu Lal].

Accordingly, the instant first appeal stands dismissed as

withdrawn.

(BIRENDRA KUMAR),J 25-sumer/-

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