Rajasthan High Court - Jaipur
Amar Singh vs Smt Vimla & Ors on 19 March, 2010
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN, JAIPUR BENCH, JAIPUR O R D E R S.B. Civil Miscellaneous Appeal No.2883 of 2007 Amar Singh son of Shri Moti Singh & Others VERSUS Smt. Vimla Devi widow of Shri Chotal Singh & Others Date of Order :::: March 19th 2010 Hon'ble Mr. Justice Dalip Singh Mr. Rinesh Gupta, Counsel for the appellants Mr. Gaurav Jain, Counsel for the respondent no.8 *** By the Court :
Learned counsel for the appellants has filed an application bearing No.4557 dated 16.02.2010 for withdrawal of this miscellaneous appeal. For the reasons mentioned therein, the application is allowed. The miscellaneous appeal is accordingly dismissed as withdrawn.
(Dalip Singh), J.
Ashok