Chandra Singhvi vs Chunnilal (2025:Rj-Jd:25848)
2025 Latest Caselaw 10428 Raj

Rajasthan High Court - Jodhpur

Chandra Singhvi vs Chunnilal (2025:Rj-Jd:25848) on 27 May, 2025

[2025:RJ-JD:25848]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Civil Writ Petition No. 8538/2025

1.       Chandra Singhvi D/o Girdhari Singh Mehta, W/o Narpat
         Singh Singhvi, Aged About 73 Years, R/o Jodhpur,
         Presently At Parshvanath Jain Hospital, Udaipur Road,
         Beawar.
2.       Lrs Of Late Narpat Mal Singhvi, S/o Mann Mal Singhvi -
2/1.     Chandra Singhvi W/o Late Narpat Mal Singhvi, Aged
         About 73 Years, R/o House No. 1, Parshvanath Jain
         Hospital, Udaipur Road, Beawar.
3.       Jabbar Singh S/o Girdhari Singh, Aged About 46 Years, R/
         o Village Ramasiya, Tehsil Pali, District Pali
                                                                    ----Petitioners
                                      Versus
1.       Chunnilal S/o Mangilal, R/o Rajiyawas, Tehsil Beawar,
         District Ajmer
2.       Sonaram S/o Kesaram Lakhera, R/o Narlai, Tehsil Desuri,
         District Pali.
3.       Narayan Singh Bhati S/o Jeev Raj Bhati, R/o Ramasiya,
         Tehsil Pali, District Pali
4.       Sub Registrar, Pali
5.       State Of Rajasthan, Through District Collector, Pali
6.       Punit Singhvi S/o Late Narpat Mal Singhvi, R/o House No.
         1, Parshvanath Jain Hospital, Udaipur Road, Beawar.
7.       Priyank Singhvi S/o Late Narpat Mal Singhvi, R/o House
         No. 1, Parshvanath Jain Hospital, Udaipur Road, Beawar.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Alkesh Agarwal.
For Respondent(s)          :


               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

27/05/2025

Learned counsel for the petitioners states that during

pendency of the present petition, the trial in the pending suit has

[2025:RJ-JD:25848] (2 of 2) [CW-8538/2025]

culminated into finality and, in view thereof, he seeks to withdraw

the present writ petition to raise all contentions by filing

appropriate appeal against the judgment & decree passed by the

learned trial court.

Dismissed as withdrawn with liberty as aforesaid.

(ARUN MONGA),J 347-DhananjayS/Rmathur/-

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