ANANDI LAL KUMAWAT Vs. RATAN LAL JAIN
LAWS(RAJ)-2019-12-78
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on December 02,2019

Anandi Lal Kumawat Appellant
VERSUS
RATAN LAL JAIN Respondents

JUDGEMENT

MAHENDAR KUMAR GOYAL, J. - (1.) After arguing for sometime, learned Counsel for the applicant-appellant wants to withdraw the application No. 1/2019.
(2.) Application is dismissed as withdrawn.
(3.) Heard learned Counsel for the appellant on the application filed under Section 96 of the Civil Procedure Code, 1908 for permitting the appellant to file the present appeal.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.