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Rajasthan High Court - Jodhpur

Rakesh Goyal vs Smt. Pushpa Gupta And Ors on 14 August, 2020

Author: Arun Bhansali

Bench: Arun Bhansali

                                             (1 of 2)                 [CLA-1/2018]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civ. Leave To Appeal No. 1/2018
Rakesh Goyal S/o Shri Omprakash Goyal, Resident Of 5 - O- D,
Jawahar Nagar, Sri Ganganagar Rajasthan.
                                                                   ----Appellant
                                   Versus
1.   Smt. Pushpa Gupta W/o Late Shri Niraj Gupta, Resident Of
     Ward No. 13, Front Of Madan Cloth Store Road, Purani
     Abadi, Sri Ganganagar Rajasthan.
2.   Mayank Gupta S/o Late Shri Niraj Gupta, Resident Of Ward
     No. 13, Front Of Madan Cloth Store Road, Purani Abadi, Sri
     Ganganagar Rajasthan.
3.   Himanshu Gupta S/o Late Shri Niraj Gupta, Resident Of
     Ward No. 13, Front Of Madan Cloth Store Road, Purani
     Abadi, Sri Ganganagar Rajasthan.
4.   Richa D/o Late Shri Niraj Gupta, Resident Of Ward No. 13,
     Front Of Madan Cloth Store Road, Purani Abadi, Sri
     Ganganagar Rajasthan.
5.   Rajat Munjal S/o Shri Subash Munjal, Resident Of 2/40
     Housing Board Colony, Sri Ganganagar Rajasthan.
6.   Gulshan Kumar S/o Shri Khyali Ram, By Caste Jangid,
     Resident Of Swami Colony, Sadbhawna Nagar, Sri
     Ganganagar Rajasthan.
7.   Amit Kumar Verma S/o Shri Krishan Kumar Verma, Resident
     Of 127, L Block Sri Ganganagar Rajasthan.
8.   Smt. Laxmi Devi Wd/o Late Shri Omprakash, Resident Of L
     Block, Sri Ganganagar, At Present Resident Of Housing
     Board Colony, Sri Ganganagar Rajasthan.
                                                                ----Respondents


For Appellant(s)         :     Mr. Trilok Joshi.
For Respondent(s)        :     Ms. Priya Bishnoi for
                               Mr. P.K. Gupta.


        HON'BLE MR. JUSTICE ARUN BHANSALI

Order 14/08/2020 This leave to appeal comes upon an application filed by the applicant / appellant seeking withdrawal of the leave to appeal in view of compromise arrived at between the parties.

In view of the submissions made in the application, the same is allowed.

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(2 of 2) [CLA-1/2018] The leave to appeal is dismissed as withdrawn. Consequently, the court fees paid by the applicant / appellant on the memo of first appeal filed with the leave to appeal be refunded back to the appellant. Certificate in this regard be issued by the office.

(ARUN BHANSALI),J 29-pradeep/-

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