Zakir vs Parasmal Jain Barjatya ...
2025 Latest Caselaw 7990 Raj

Rajasthan High Court - Jodhpur

Zakir vs Parasmal Jain Barjatya ... on 27 February, 2025

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2025:RJ-JD:11242]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                        S.B. Civil Second Appeal No. 5/2025
                                   1.    Zakir S/o Muhammad, Aged About 42 Years, R/o Sadar
                                         Market, Jhanda Chok, Ladunu, Nagaur
                                   2.    Farooq @ Babu S/o Muhammad, Aged About 44 Years, R/
                                         o Sadar Market, Jhanda Chok, Ladunu, Nagaur
                                                                                     ----Appellants
                                                               Versus
                                   Parasmal Jain Barjatya S/o Late Sohan Lal, R/o Ladnun, Raj. At
                                   Present R/o M.i.g. B/113, Harmu Housing Colony, Randhi-
                                   834002 Jharkhand
                                                                                   ----Respondent


                                   For Appellant(s)              :     Mr. Jai Kishan Bhaiya
                                   For Respondent(s)             :     Mr. Naman Bhansali for
                                                                       Mr. Sheetal Kumbhat


                                          HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order 27/02/2025

This second appeal is against judgment dated 21.12.2024

passed in Civil Appeal Decree Case No.11/2022, whereby appeal

filed by the appellant has been dismissed and judgment and

decree dated 29.03.2022 passed in Civil Suit No.36A/2013 has

been affirmed.

Learned counsel for the landlord-respondent submits that the

appellant-tenant has already vacated the premise and the

respondent has agreed to forgo the arrears of rent.

In view of the aforesaid settlement, the appellant wants to

withdraw this second appeal.

Accordingly, the instant civil second appeal stands dismissed

as withdrawn.

I/A No.01/2025 for taking additional documents on record

also stands disposed of.

(BIRENDRA KUMAR),J 91-deep/-

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