Citation : 2024 Latest Caselaw 925 Raj/2
Judgement Date : 6 February, 2024
[2024:RJ-JP:6149]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17110/2023
Harish Parmani S/o Kanhaiyalal, Aged About 53 Years, Resident
Of Harish Khaad Bhandar, Rampura Kota, Mainroad, Kota, Tehsil
Laadpura, District Kota (Rajasthan).
----Petitioner/Respondent No.4
Versus
1. Bhagwandas Parmani S/o Shri Idhandas Parmani, Aged 86 Years, R/o 154-A, Shrinathpuram, Kota, Tehsil Laadpura, District Kota.
Respondent-Appellant
2. Ganeshlal @ Ganesh S/o Ghisa, R/o Vallabhbadi, Gumanpura, Kota.
3. State Of Rajasthan, Through Government Advocate Kota.
4. Dilip Kohali, Proprietor Of Dilip Property, Nantaroad Vikas Nagar, Kunhadi Chungi Nake Se Aage, Kunhadi, Kota, District Kota.
5. Asha D/o Kanhaiyalal
6. Mona D/o Kanhaiyalal
7. Mamta D/o Kanhaiyalal
8. Rukmani W/o Kanhaiyalal 5 to 8 Resident Of Harish Khaad Bhandar, Rampura Kota, Mainroad, Kota, Tehsil Laadpura, District Kota.
----Proforma Respondents/Non-Appellants
For Petitioner(s) : Mr. Arvind Kumar Bhardwaj For Respondent(s) : Mr. Bipin Gupta
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 06/02/2024
Learned counsel for the petitioner wants to withdraw this
civil writ petition as he has instructions to avail the appropriate
remedy available under the law for redressal of his grievance(s).
The civil writ petition is dismissed accordingly.
(MAHENDAR KUMAR GOYAL),J
Manish/64
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