Rajasthan High Court - Jodhpur
Smt. Rama Gauri vs Kamlesh Kumar & Ors on 5 July, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B.CIVIL WRIT PETITION NO.7834/2013
Smt. Rama Gauri vs. Kamlesh Kumar & Ors.
Date of Order : 05.07.2013
HON'BLE MR JUSTICE VIJAY BISHNOI
Mr C.S.Kotwani, for the petitioner The instant writ petition has been preferred by the petitioner against the order dated 30.05.2013 passed by Civil Judge (Sr.Division), Banswara, whereby the application preferred by the petitioner for framing additional issue has been rejected.
After arguing for some time, the learned counsel for the petitioner wants to withdraw this writ petition with liberty to file a fresh application before the learned trial court, if occasion so arises.
The writ petition is, therefore, dismissed as withdrawn, however, the petitioner is at liberty to move a fresh application before the learned trial court if law permits to do so.
[VIJAY BISHNOI],J.
m.asif/-
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