Indian Kanoon - Search engine for Indian Law

Rajasthan High Court - Jaipur

Jupudi Venkaya Thr Lrs vs Bajrang Lal Dayama And Ors on 29 October, 2021

Author: Satish Kumar Sharma

Bench: Satish Kumar Sharma

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 317/2018

1.     Jupudi Venkaya S/o Late Sh Penda Kondya, R/o Daga
       Dharthi, Tehsil Mandal Daga Dharthi, District Nellore,
       Andhara Pradesh Dead Through His Lrs.
1/1.   Jupudi Santhamma W/o Late Sh Jupudi Venkaya, R/o
       Daga   Dharthi,      Tehsil     Mandal        Daga       Dharthi,   District
       Nellore, Andhara Pradesh Nellore A.p.
1/2.   Jupudi Prasad S/o Jupudi Venkaya, R/o 28-3-464, Kishan
       Nagar, Nawab Peta, Nellore A.p.
1/3.   Jupudi Ramesh S/o Jupudi Venkaya, R/o Daga Dharthi,
       Tehsil Mandal Daga Dharthi, District Nellore, Andhara
       Pradesh
1/4.   Jupudi Janardhan S/o Jupudi Venkaya, R/o Daga Dharthi,
       Tehsil Mandal Daga Dharthi, District Nellore, Andhara
       Pradesh
                                                                   ----Appellants
                                   Versus
1.     Bajrang Lal Dayama S/o Late Hazari Lal @ Harzi Ram, R/o
       Behind Panchayat Samiti Dudu, Post Dudu, District Jaipur
       Presently Working As Lecturer Govt. College, Madanganj-
       Kishangarh, District Ajmer Raj
2.     Hanuman S/o Late Hazari Lal @ Harzi Ram, R/o Behind
       Panchayat Samiti, Dudu, Post Dudu, District Jaipur
3.     Madan Lal S/o Late Hazari Lal @ Harzi Ram, R/o Behind
       Panchayat Samiti, Dudu, Post Dudu, District Jaipur Raj
4.     Smt. Sohan Devi D/o Late Hazari Lal @ Harzi Ram Dead,
       R/o Behind Panchayat Samiti, Dudu, Post Dudu, District
       Jaipur Raj
5.     Smt Mohini Devi D/o Late Hazari Lal @ Harzi Ram, R/o
       Behind Panchayat Samiti, Dudu, Post Dudu, District Jaipur
       Raj
6.     Smt Ram Kanwari W/o Late Sh. Hazari Lal @ Harzi Ram,
       R/o Behind Panchayat Samiti, Dudu, Post Dudu, District
       Jaipur Raj
                                                                ----Respondents

(2 of 2) [CFA-317/2018] For Appellant(s) : Mr. Sunil Samdaria For Respondent(s) : Mr. Kuldeep Aswal HON'BLE MR. JUSTICE SATISH KUMAR SHARMA Order 29/10/2021 Learned counsel for the appellants wants to withdraw the appeal.

Accordingly, the appeal is dismissed as withdrawn.

(SATISH KUMAR SHARMA),J Simple Kumawat /35 (Downloaded on 29/10/2021 at 10:34:54 PM) Powered by TCPDF (www.tcpdf.org)