Arjun vs Arti Kushwaha
2021 Latest Caselaw 8929 MP

                                                                           1                               FA-683-2021
                                                 The High Court Of Madhya Pradesh
                                                           FA No. 683 of 2021
                                                          (ARJUN AND OTHERS Vs ARTI KUSHWAHA AND OTHERS)


                                       Jabalpur, Dated : 16-12-2021
                                                Shri Vinod Tiwari, learned counsel for the appellants.

                                                Shri Sunil Kumar Mishra, learned counsel for the respondents.

Heard on I.A. No.9562/2021, an application for withdrawal of this appeal.

Shri Vinod Tiwari prays for withdrawal of this appeal as he has a

remedy of filing appeal before the District Court with liberty to pursue his remedy before the concerned District Court.

Registry is directed to return original copy of judgment and decree after taking photocopy of the same on record.

In above terms, appeal is dismissed as withdrawn.

(VIVEK AGARWAL) JUDGE

Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2021.12.17 13:14:10 IST