Pushkarraj vs Ratanlal (2026:Rj-Jd:5723)
2026 Latest Caselaw 1406 Raj

Rajasthan High Court - Jodhpur

Pushkarraj vs Ratanlal (2026:Rj-Jd:5723) on 2 February, 2026

Author: Rekha Borana

Bench: Rekha Borana

                                   [2026:RJ-JD:5723]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil First Appeal No. 252/2024

                                   Pushkarraj S/o Biharilal, Aged About 65 Years, R/o Tehsil Girwa,
                                   District Udaipur (Defendant)
                                                                                                         ----Appellant
                                                                          Versus
                                   Ratanlal S/o Sh. Madhav Lal, R/o Mugana, Tehsil Kapasan,
                                   District Chittorgarh, At Present Residing At 196, Pathik Nagar,
                                   Siwana, District Udaipur. (Plaintiff)
                                                                                                       ----Respondent


                                   For Appellant(s)             :     Mr. S.K. Sainee
                                   For Respondent(s)            :     Mr. R.S. Chundawat



                                                 HON'BLE MS. JUSTICE REKHA BORANA

Order

02/02/2026

1. An application (I.A. No. 01/2025) for withdrawal of appeal

has been filed with the submission that an amicable settlement

has been arrived into between the parties.

2. In view of the submissions made, the application is allowed.

3. Civil First Appeal is dismissed as withdrawn.

4. Stay application and all pending applications, if any, stand

disposed of.

(REKHA BORANA),J 32-Mak/-

(Uploaded on 02/02/2026 at 01:24:26 PM)

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