Rajasthan High Court - Jaipur
Smt Urmila Devi And Ors vs Arvind Shivharey Thr Lr And Ors on 22 January, 2019
Author: Prakash Gupta
Bench: Prakash Gupta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 5579/2017
1. Smt. Urmila Devi W/o Late Shri Devi Singh, B/c Kushwah,
R/o Village Masoodpur, Police Station, Sadar Dholpur
District Dholpur.
2. Kumari Kamla D/o Late Shri Devi Singh, B/c Kushwah,
Minor Through Their Natural Guardian Their Moth, , R/o
Village Masoodpur, Police Station, Sadar Dholpur District
Dholpur.
3. Kumari Saraswati D/o Late Shri Devi Singh, B/c Kushwah,
Minor Through Their Natural Guardian Thei, R/o Village
Masoodpur, Police Station, Sadar Dholpur District Dholpur.
4. Suman D/o Late Shri Devi Singh, B/c Kushwah, Minor
Through Their Natural Guardian Their Mother Sm, R/o
Village Masoodpur, Police Station, Sadar Dholpur District
Dholpur.
5. Bhagwan Singh S/o Shri Roop Singh, B/c Kushwah, R/o
Village Masoodpur, Police Station, Sadar Dholpur District
Dholpur.
----Appellants
Versus
1. Arvind Shivharey S/o Shri Shri Bhagwan Swaroopr
Shivharey Since Deceased Through, His Legal
Representatives
2. Smt Punam Shivharey W/o Late Shri Arvind Shivharey,
B/c Shivharey, R/o Near Girls School, Joshi Pada, Badi,
Tehsil Badi District Dholpur Owner
3. United India Insurance Company Limited Through Its
Branch Manager, Having Its Branch Office At, Dhoolkot
Road, Dholpur Insurance Company
4. Smt. Ratno Devi W/o Bhagwan Singh, B/c Kushwah, R/o
Village Masoodpur, Police Station, Sadar Dholpur District
Dholpur.
----Respondents
For Appellant(s) : Mr.DK Garg For Respondent(s) : Mr. VK Bhardwaj, Mr. Virendra Agarwal (Downloaded on 05/06/2021 at 10:15:22 PM) (2 of 2) [CMA-5579/2017] HON'BLE MR. JUSTICE PRAKASH GUPTA Order 22/01/2019 Learned counsel for the appellants seeks permission to withdraw the appeal.
Permission as sought for is granted.
The appeal is dismissed accordingly.
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