Ramlakhan Singh vs Rakesh Sharma
2021 Latest Caselaw 8956 MP

Citation : 2021 Latest Caselaw 8956 MP
Judgement Date : 17 December, 2021

Madhya Pradesh High Court

Ramlakhan Singh vs Rakesh Sharma on 17 December, 2021

Author: Satish Kumar Sharma

                                  1                               MA-858-2021
           The High Court Of Madhya Pradesh
                     MA No. 858 of 2021
                 (RAMLAKHAN SINGH Vs RAKESH SHARMA AND OTHERS)


Gwalior, Dated : 17-12-2021
       Shri R.K. Upadhyay, Advocate for the appellant.

       Shri Rajiv Raghuvanshi, Advocate for the respondent No. 1.

Shri G.K. Agrawal, Government Advocate for the respondent No. 3/State.

Learned counsel for the parties jointly submit that this appeal has

become infructuous in view of judgment delivered by the trial court.

Accordingly, the instant appeal stands dismissed as rendered infructuous.

(SATISH KUMAR SHARMA) JUDGE

Durgekar

SANJAY NAMDEORAO DURGEKAR 2021.12.17 11:50:57 +05'30'

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