Smt. Jyanki Devi Wife Of Shri Goma Ram vs Mahaveer Prasad Chejara S/O Shri Mohan ...
2024 Latest Caselaw 1893 Raj/2

Rajasthan High Court

Smt. Jyanki Devi Wife Of Shri Goma Ram vs Mahaveer Prasad Chejara S/O Shri Mohan ... on 18 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:13311]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 6558/2019

                                    Smt. Jyanki Devi Wife Of Shri Goma Ram, Aged About 80 Years,
                                    R/o Kaseru, Tehsil Nawalgarh, District Jhunjhunu.
                                                                                                      ----Petitioner
                                                                         Versus
                                    1.         Mahaveer Prasad Chejara S/o Shri Mohan Lal Chejara,
                                               Aged About 85 Years, R/o Aguna Gate, Ward No. 24,
                                               Chejaro Ka Mohalla, Nawalgarh, Jhunjhunu (Raj.)
                                                                                   Plaintiff/Respondent

2. Sanwar Mal Son Of Shri Mahaveer Prasad Chejara, Aged About 60 Years, R/o 156/34, Shri Sadguru Kripa, S.b. Marg, Matunga, Mumbai.

3. Amit Verma S/o Shri Sanwar Mal, Aged About 37 Years, R/o 156/34, Shri Sadguru Kripa, S.b. Marg, Matunga, Mumbai.

4. Smt. Manjulata Sharma Wife Of Shri Madan Mohan Sharma, Aged About 62 Years, R/o Shrinarayan Bhawan, Jel-Wel, Bikaner, Tehsil And District Bikaner.

                                                                                     ----Defendants/Respondents


                                   For Petitioner(s)           :     Mr. Pushpendra Kumar for
                                                                     Mr. Sandeep Garssa
                                   For Respondent(s)           :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 18/03/2024

Learned counsel for the petitioner prays for withdrawal of

this writ petition with liberty to avail the appropriate remedy

available under the law against the order impugned dated

18.03.2019.

The civil writ petition is dismissed accordingly with liberty as

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

Office is directed to return the certified copy of the order

dated 18.03.2019 to the learned counsel for the petitioner keeping

a copy of the same on record.

(MAHENDAR KUMAR GOYAL),J Manish/82

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