Rajasthan High Court - Jaipur
Smt Sushila Devi And Others vs Firoz Khan Mansuri And Others on 23 July, 2021
Author: Chandra Kumar Songara
Bench: Chandra Kumar Songara
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 1889/2017
1. Smt. Sushila Devi W/o Late Shri Vinod Kumar Meena, aged
about 23 years
2. Chhaju Ram Meena S/o Shri Bhagwan Sahai, aged about 53
years
3. Mrs. Sayar Devi Meena W/o Mr. Chhaju Ram Meena, aged
about 51 years
All residents of village and post- Nathawala, Dhani-
Dasawali, Tehsil Shahpura, District Jaipur- 303103, Presently
Resident of House No.32, Abhinandan Vihar, Karni Palace Road,
Panchyawala, Police Station- Kardhani, District Jaipur
----Appellants
Versus
1. Firoz Khan Mansoori S/o Mr. Azad Mohammad, R/o- Bus
Stand, Kuraj, Tehsil- Railmagra, District- Rajsamand. (Driver
Truck No. M.H.-43U-6741)
2. M/s B.L.R. Logistics (I) Limited, Plot No.- 25, Sector No.2,
Doranagri, Navibambal, Tehsil- Uran, District-Rajsamand.
(Owner Truck No. M.H.-43U- 6741)
3. I.C.I.C.I. Lombard, Motor Insurance Company Ltd. Via
Divisional Manager, M.I. Road, Jaipur (Insurance Company Truck
No. M.H.-43U 6741)
----Respondents
For Appellant(s) : Mr. Ram Sharan Sharma on behalf of Mr. K.N. Tiwari For Respondent(s) : Mr. C.S. Jodha for company HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 23/07/2021 Mr. C.S. Jodha, Advocate has put appearance on behalf of respondent No.3- Company.
(Downloaded on 30/07/2021 at 08:57:34 PM)(2 of 2) [CMA-1889/2017] Learned counsel for the appellants seeks permission to withdraw the present appeal.
Permission, as sought for, is granted.
Appeal is dismissed as withdrawn.
(CHANDRA KUMAR SONGARA),J Satyendra/56 (Downloaded on 30/07/2021 at 08:57:34 PM) Powered by TCPDF (www.tcpdf.org)