Rajasthan High Court - Jodhpur
Sudesh Kumar Saini vs Satyanarayan Ji Mandir Dharmarth Trust on 19 April, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4391 / 2017 Sudesh Kumar Saini S/o late Shri Purnamal aged about 55 years by cast Saini resident of Shop No.13, Tikmani Dharmashala, Rajgarh, Teh-Rajgarh Distt-Churu, Rajasthan.
----Petitioner Versus Shri Satyanarayan Ji Mandir Dharmarth Trust, post Sadulpur Distt churu thorugh Managing Trustee Shri Santosh Kumar Tikmani S/o Prahlad Rai Tikmani resident of Rajgarh, distt-Churu through special power of attorney holder & Managing shri Laxminarayan Sharma S/o Late Shri Kashiram by cast Brahman resident of Rajgarh Distt- Churu.
----Respondent _____________________________________________________ For Petitioner(s) : Mr. JK Kaushik For Respondent(s) :
_____________________________________________________ JUSTICE DINESH MEHTA Judgment 19/04/2017 By way of present writ petition, petitioner has challenged the order dated 09.12.2016, which has been passed pursuant to an application filed by the defendant under Order VII Rule 11 of the Code of Civil Procedure, against which revision has been provided under Section 151 of Code of Civil Procedure.
Counsel for the petitioner seeks permission to withdraw the present writ petition with liberty to file a Revision in accordance with law.
Permission granted, with aforesaid liberty. The writ petition is dismissed as withdrawn.
(DINESH MEHTA)J. Himanshu/-159