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Must. Fekan Bai (Dead) Through Lrs vs Yamnish Kumar
2022 Latest Caselaw 3491 Chatt

Citation : 2022 Latest Caselaw 3491 Chatt
Judgement Date : 11 May, 2022

Chattisgarh High Court
Must. Fekan Bai (Dead) Through Lrs vs Yamnish Kumar on 11 May, 2022
                                                                         Page 1 of 1



                                                                             NAFR
                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                    FA No. 160 of 2014
              Must. Fekan Bai (Dead) Through Lrs S/o Nil, Chhattisgarh
               1.1 - (A) Jetun Bee W/o Edrish Beg Aged About 56 Years R/o 202/4,
               Mahamai Ward 04, Mungeli, District Mungeli, Chhattisgarh, District :
               Mungeli,                          Chhattisgarh
               1.2 - (B) Kamrun Nisha Manihar W/o Mohammad Rafiq Manihar Aged
               About 33 Years R/o 202/4, Azad Marg, Mahamai Ward 04, Mungeli,
               District Mungeli, Chhattisgarh, District : Mungeli, Chhattisgarh
                                                                     ---- Appellants
                                          Versus
             1. Yamnish Kumar S/o Amoli Ram Sahu Aged About 36 Years R/o
                Bharrakunda, Tehsil And District Mungeli, Chhattisgarh, District :
                Mungeli, Chhattisgarh
             2. State Of Chhattisgarh Through Collector Mungeli, District
                Mungeli, Chhattisgarh, District : Mungeli, Chhattisgarh
                                                                ---- Respondents

For Appellants : Shri Sanjay Patel, Advocate For Respondent No. 1 : Shri Akhil Agrawal, Advocate

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board

11.05.2022

1. Learned counsel for the appellants would submit that he does not intend to continue with the present appeal as he has settled the dispute with the respondent in whose favour judgment and decree has been passed. He has filed an application under Order 23 Rule 3 of the CPC supported with the affidavit signed by both the appellants.

2. Considering the submission, the prayer is allowed.

3. The Appeal is dismissed as withdrawn in view of the settlement between the parties.

Sd-

(Narendra Kumar Vyas) Judge kishore

 
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