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Sharwan Kumar Adopted Son Shri Jagdish vs Santosh Kumar S/O Shri Daluram ...
2024 Latest Caselaw 2192 Raj/2

Citation : 2024 Latest Caselaw 2192 Raj/2
Judgement Date : 21 March, 2024

Rajasthan High Court

Sharwan Kumar Adopted Son Shri Jagdish vs Santosh Kumar S/O Shri Daluram ... on 21 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:14286]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14046/2023

                                    Sharwan Kumar Adopted Son Shri Jagdish, Aged About 46 Years,
                                    R/o Khatushyamji, Tehsil Dantaramgarh, District Sikar, Raj.
                                                                                                ----Petitioner/Plaintiff
                                                                          Versus
                                    1.         Santosh Kumar S/o Shri Daluram, Aged About 49 Years,
                                               R/o Habuda Ka Bas, Teshil Chomu, District Jaipur, Raj.
                                    2.         Jagdish S/o Shri Nandaram, Aged About 46 Years, R/o
                                               Dhanu Muwalo Ki, Tan Ladpur, Tehsil Dantaramgarh,
                                               District Sikar.
                                    3.         Dharmendra S/o Shri Hanuman, Aged About 51 Years,
                                               R/o Khatushyamji, Tehsil Dantaramgarh, District Sikar,
                                               Raj.
                                    4.         Satyanarayan S/o Late Heeraram, Aged About 76 Years
                                    5.         Jagdish S/o Late Heeraram, Aged About 73 Years
                                    6.         Surja S/o Late Heeraram, Aged About 71 Years
                                               All Resident Of Khatushyamji, Tehsil Dantaramgarh,
                                               District Sikar, Raj.
                                    7.         Sub Registrar, Khandela, District Sikar, Raj.
                                                                                      ----Respondents-Defendants

For Petitioner(s) : Mr. Sahil Kumar Yadav for Mr. Martand Pratap Singh For Respondent(s) : Mr. Vivek Goyal

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/03/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

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

(MAHENDAR KUMAR GOYAL),J

Manish/69

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