Devendra Singh vs Madan Singh Kholayat ...
2025 Latest Caselaw 5254 Raj

Rajasthan High Court - Jodhpur

Devendra Singh vs Madan Singh Kholayat ... on 23 January, 2025

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2025:RJ-JD:4456]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                       S.B. Civil First Appeal No. 544/2024

                                   1.        Devendra Singh S/o Madan Singh, Aged About 38 Years,
                                             R/o Nuhund, Teh. Rajgarh, Dist. Churu, Raj.
                                   2.        Usha Kanwar D/o Madan Singh, Aged About 32 Years, R/o
                                             Nuhund, Teh. Rajgarh, Dist. Churu, Raj.
                                                                                                         ----Appellants
                                                                          Versus
                                   1.        Madan Singh Kholayat S/o Agar Singh, R/o Nuhund, Teh.
                                             Rajgarh, Dist. Churu, Raj.
                                   2.        Nahar Singh S/o Bihari Lal, R/o Jhajhadola Kheda, Teh.
                                             Fararuk Nagar, Dist. Gurgaon, Hariyana.
                                   3.        Jaipal S/o Bihari Lal, R/o Jhajhadola Kheda, Teh. Fararuk
                                             Nagar, Dist. Gurgaon, Hariyana.
                                   4.        Kuldeep Singh S/o Rajpal Singh, R/o Ragha Chhoti, Teh.
                                             Rajgarh, Dist. Churu, Raj.
                                                                                                       ----Respondents


                                   For Appellant(s)             :     Mr. Harish Purohit
                                   For Respondent(s)            :



                                                 HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

23/01/2025

Learned counsel for the appellants seeks permission to

withdraw this civil first appeal filed under Section 96 CPC against

judgment and decree dated 29.08.2024.

Prayer for withdrawal is allowed.

Accordingly, this Civil First Appeal stands dismissed as

withdrawn.

(BIRENDRA KUMAR),J 97-nitin/-

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