Rajasthan High Court - Jodhpur
Smt. Ankita Mathur vs Anudeep Mathur on 9 May, 2017
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR.
D.B. Civil Misc. Appeal No. 1596 / 2016
Smt. Ankita Mathur, W/o Anudeep Mathur, D/o Shri Roshan Lal
Mathur,, Aged About 27 Years, Presently Resident of 25-B-1,
Chopasni Housing Board, Jodhpur.
----Appellant
Versus
Anudeep Mathur S/o Shri Naresh Mathur,, Resident of 18/798,
Chopasni Housing Board, Jodhpur.
----Respondent
Connected With
D.B. Civil Misc. Appeal No. 1594 / 2016
Anudeep Mathur
----Appellant
Versus
Smt. Ankita Mathur
----Respondent
D.B. Civil Misc. Appeal No. 1595 / 2016
Smt. Ankita Mathur, Wife of Anudeep Mathur, D/o Shri Roshan Lal
Mathur, by Caste Mathur,, Aged About 27 Years, Presently
Resident of 25-B-1, Chopasni Housingh Board, Jodhpur.
----Appellant
Versus
Anudeep Mathur Son of Shri Naresh Mathur, by Caste Mathur,
Resident of 18/798, Chopasni Housing Board, Jodhpur.
----Respondent
_____________________________________________________
For Appellant(s) : Mr.D.S.Baghela.
For Respondent(s) : Mr.Haider Agha.
(2 of 2)
[CMA-1596/2016]
_____________________________________________________
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
HON'BLE MR. JUSTICE DEEPAK MAHESHWARI Judgment / Order 09/05/2017 Learned counsel for the appellants has filed applications in these appeals seeking permission to withdrawn these appeals. For the reasons mentioned in the applications, the same are allowed. The appeals are dismissed as withdrawn. (DEEPAK MAHESHWARI)J. (GOPAL KRISHAN VYAS)J. Anil Singh/28-30