Heeralal Baraiya vs Virendra Bapna
2022 Latest Caselaw 6036 MP

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                            IN THE HIGH COURT OF MADHYA PRADESH
                                         AT GWALIOR
                                               BEFORE
                                  HON'BLE SMT. JUSTICE SUNITA YADAV
                                         ON THE 23rd OF APRIL, 2022

                                  MISC. PETITION No. 4876 of 2021

                     Between:-
                     HEERALAL BARAIYA S/O LT LAXMICHAND
                     BARAIYA , AGED ABOUT 66 YEARS, PARAKH JI KA
                     BADA LASHKAR (MADHYA PRADESH)

                                                                               .....PETITIONER
                     (NONE FOR THE PETITIONER)

                     AND

                     VIRENDRA BAPNA S/O TIKARAM BAPNA , AGED
                     ABOUT 60 YEARS, FLAT NO 814 SILVER STATE
                     UNIVERSITY MARG CITY CENTER (MADHYA
                     PRADESH)

                                                                              .....RESPONDENT
                     (BY SHRI KARAN VIRWANI, ADVOCATE FOR THE RESPONDENT)



                                                  ORDER

Learned counsel for the respondent argued that the Civil Suit No. RCS A/4800019/2016 has been finally disposed of by Third Civil Judge, Junior Division,

Gwalior by the judgment and decree dated 05/2/2022, therefore, present petition which has been filed against the order dated 25/8/2021 passed in the said civil suit has rendered infructuous.

In the light of above, present petition is dismissed has having rendered infructuous.

ALOK KUMAR
2022.04.26
10:11:48                                                                   (SUNITA YADAV)
+05'30'
11.0.23                                                                        JUDGE
             AKS