Shri Uttamchand Pareta S/O Shri Babulal ... vs Gulabchand S/O Late Shri Ratanlal ...
2024 Latest Caselaw 5811 Raj/2

Rajasthan High Court

Shri Uttamchand Pareta S/O Shri Babulal ... vs Gulabchand S/O Late Shri Ratanlal ... on 17 September, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:39020]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Civil Miscellaneous Appeal No. 3327/2024

                                   Shri Uttamchand Pareta S/o Shri Babulal Pareta,
                                   Aged     About       44       Years,    R/o    Gram         Aarampura,
                                   Khedarasoolpur,           Tehsil       Ladpura,          District   Kota,
                                   Rajasthan.
                                                                                              ----Appellant
                                                                    Versus
                                   1.     Gulabchand S/o Late Shri Ratanlal Kachhi,
                                          Aged      About         55   Years,     R/o        Gram      Kheda
                                          Rasoolpur, Tehsil Ladpura, District Kota (Raj.).
                                   2.     State Of Rajasthan, Through Tehsildar, Tehsil
                                          Ladpura, District Kota (Raj.).
                                                                                      ----Respondents

For Appellant(s) : Mr. Mritunjya Sharma, Adv., for Mr. Samarth Sharma, Adv.

                                   For                       :
                                   Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 17/09/2024 Learned counsel for the appellant prays for withdrawal of this civil misc. appeal with liberty to file a fresh writ petition in accordance with law.

In view of above, the civil misc. appeal is dismissed as withdrawn with liberty as prayed for.

Registry is directed to return certified copies of the documents annexed with the present appeal upon furnishing true photostat copies thereof by the learned counsel for the appellant.

(UMA SHANKER VYAS),J

DANISH USMANI /392

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