Rajasthan High Court - Jaipur
National Housing Cooperative Society ... vs Raj Kumari Wife Of Late Shri Trilokinath ... on 13 August, 2019
Author: Prakash Gupta
Bench: Prakash Gupta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 3721/2019
National Housing Cooperative Society Limited, 248, First Floor,
Kishanpol Bazar, Jaipur Through Its Secretary Sudheer Sharma
Son Of Shri Nand Kumar Sharma, By Caste-Brahman, Resident
Of D-102, Ambabari, Jaipur.
----Appellant
Versus
1. Raj Kumari Wife Of Late Shri Trilokinath Sahani, Resident
Of 662, Adarsh Nagar, Jaipur.
2. Mudit Son Of Late Trilokinath Sahani, Resident Of 662,
Adarsh Nagar, Jaipur.
3. Sanjay Son Of Late Trilokinath Sahani, Resident Of 662,
Adarsh Nagar, Jaipur
4. Kamlesh Daughter Of Late Trilokinath Sahani, Resident Of
662, Adarsh Nagar, Jaipur.
5. Neelam Daughter Of Late Trilokinath Sahani, Resident Of
662, Adarsh Nagar, Jaipur
6. Anoo Daughter Of Late Trilokinath Sahani, Resident Of
662, Adarsh Nagar, Jaipur
7. State Of Rajasthan, Through Chief Secretary, Government
Secretariat, Jaipur.
8. The Secretary, Urban Development And Housing
Department, Government Secretariat, Jaipur.
9. Jaipur Development Authoruty, Through Commissioner,
Jawahar Lal Nehru Marg, Jaipur.
10. Union Of India, Through Commissioner, Central Custom
Payment Department, Near Statute Circle Janpath Marg,
Jaipur.
11. Top Khana Graha Nirman Sahakari Samiti Limited, 2
Hathroi Ajmer Road, Jaipur.
12. Smt. Govindi Devi Indra Lal Derwal Memorial Cheritable
Trust, Through Trustee Shri Mahendra Kumar Agrawal
(Derewala) Son Of Shri Indralal Ji Agrawal, Resident Of
27, Agrasain Colony, Brahampuri Ka Khurra, Jaipur.
13. Malviya National Institute Of Technology, Through Estate
Engineer, Chandra Mohan Saini Son Of Shri Jagannath
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(2 of 2) [CMA-3721/2019]
Saini, Malviya National Institute Of Technology Jawahar
Lal Nehru Marg, Jaipur.
----Respondents
For Appellant(s) : Mr. Daulat Sharma For Respondent(s) :
HON'BLE MR. JUSTICE PRAKASH GUPTA Order 13/08/2019 After arguing the matter at some length, learned counsel for the appellant seeks permission to withdraw the appeal.
Permission, as sought for, is granted. The appeal is dismissed as withdrawn.
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