Rajasthan High Court - Jaipur
Krishna Kapoor Share Service Pvt Ltd& An vs Smt Shanti Devi Kapoor & Ors on 4 May, 2018
Author: Prakash Gupta
Bench: Prakash Gupta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 8142/2018
1. Krishna Kapoor Share Services Pvt. Ltd., Through
Director, Amit Kapoor, 118/24, Kapoor Chambers, Babu
Mohalla, Ajmer
2. Shri Amit Kapoor, Director Krishna Kapoor Share Services
Pvt. Ltd., 118/24, Kapoor Chambers, Babu Mohalla, Ajmer
----Defendants-Petitioners
Versus
1. Smt. Shanti Devi Kapoor (Since Deceased) Wife Of Late
Shri Brij Bihari Lal Kapoor, By Caste Khatri, Aged About
81 Years, Resident Of 5-A, Janki Kuteer, Pooja Marg,
Dholabhata, Ajmer Through Power Of Attorney Smt.
Madhu Mehra Daughter Of Late Shri Brij Bihari Lal Kapoor
Wife Of Shri Rakesh Mehra
2. Shri Krishna Bihari Kapoor Son Of Late Shri Brij Bihari Lal
Kapoor, By Caste Khatri, Aged About 50 Years, Resident
Of 5-A, Janki Kuteer, Pooja Marg, Dholabhata, Ajmer
Through Power Of Attorney Smt. Madhu Mehra Daughter
Of Late Shri Brij Bihari Lal Kapoor Wife Of Shri Rakesh
Mehra
3. Smt. Madhu Mehra Daughter Of Late Shri Brij Bihari Lal
Kapoor, By Caste Khatri, Aged About 50 Years, Resident
Of 5-A, Janki Kuteer, Pooja Marg, Dholabhata, Ajmer.
----Respondents
For Petitioner(s) : Ms. Manju Dave HON'BLE MR. JUSTICE PRAKASH GUPTA Order 04/05/2018 After arguing the matter at some length, learned counsel for the petitioners seeks permission to withdraw this writ petition.
(2 of 2) [CW-8142/2018] Permission, as sought for, is granted. The writ petition is dismissed as withdrawn.
(PRAKASH GUPTA),J Sanjay Gaur/97