Rajasthan High Court - Jaipur
Jupudi Venkaya Thr Lrs vs Bajrang Lal Dayama 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. 319/2018
1. Jupudi Venkaya S/o Late Sh Penda Kondya, R/o Daga Dharthi,
Tehsil Mandal Daga Dharthi, Distt. Nellore, Andhara Pradesh
Dead Through His Lrs
1/1. Jupudi Santhamma W/o Late Sh Jupudi Venkya, R/o Daga
Dharthi, Tehsil Mandal Daga Dharthi, Distt. Nellore, Andhara
Pradesh Nellore A.p.
1/2. Jupudi Prasad S/o Jupudi Venkya, R/o 28-3-464, Kishan Nagar,
Nawab Peta, Nellore A.p
1/3. Jupudi Ramesh S/o Jupudi Venkya, R/o Daga Dharthi, Tehsil
Mandal Daga Dharthi, Distt. Nellore, Andhara Pradesh
1/4. Jupudi Janardhan S/o Jupudi Venkya, R/o Daga Dharthi, Tehsil
Mandal Daga Dharthi, Distt. Nellore, Andhara Pradesh
----Appellants
Versus
Bajrang Lal Dayama S/o Late Hazari Lal @ Harzi Ram, R/o Behind
Panchayat Samiti Dudu, Post Dudu, Distt. Jaipur Presently Working As
Lecturer, Govt. College, Madanganj-Kishangarh, Distt. Ajmer.
----Respondent
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Accordingly, the appeal is dismissed as withdrawn.
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