Naharu vs Smt. Bebibai
2021 Latest Caselaw 8257 MP

                                                                  1                                  FA-645-2018
                                       The High Court Of Madhya Pradesh
                                                 FA No. 645 of 2018
                                                 (NAHARU AND OTHERS Vs SMT. BEBIBAI AND OTHERS)


                                Indore, Dated : 04-12-2021
                                      None for the appellants.

                                      Shri Nakul Mangal, counsel for the respondents.

Heard on I.A.No. 6760/2021.

Learned counsel for respondents submits that this First Appeal has become infructuous as from the record it reveals that learned District Judge

has passed the final judgment and decree on 16.10.2019.

This appeal is against the judgment and decree dated 22.1.2018. Nobody is appearing on behalf of the appellants. It appears that appellants are not interested in prosecuting this appeal. First Appeal is dismissed as infructous.

(RAJENDRA KUMAR (VERMA)) JUDGE

MK

Signature Not Verified SAN

Digitally signed by SMT MUKTA KOUSHAL Date: 2021.12.04 04:10:24 PST