Ballu Alias Bhupendra Solanki vs Smt. Mani Rani Bajaj
2022 Latest Caselaw 6295 MP

                                                                              1
                                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                                     AT JABALPUR
                                                                           BEFORE
                                                          HON'BLE SHRI JUSTICE ARUN KUMAR SHARMA
                                                                      ON THE 27th OF APRIL, 2022

                                                                MISC. PETITION No. 597 of 2020

                                                   Between:-
                                                   BALLU ALIAS BHUPENDRA SOLANKI S/O SHRI
                                                   KUNJI LAL , AGED ABOUT 45 YEARS,
                                                   OCCUPATION: SHOP KEEPAR LADIYA GALI
                                                   SUBHASH WARD,    HATTA TEHSIL HATTA
                                                   (MADHYA PRADESH)

                                                                                                            .....PETITIONER
                                                   (BY SHRI O.P. NAMDEO, LEARNED COUNSEL FOR THE
                                                   PETITIONER)

                                                   AND

                                                   SMT. MANI RANI BAJAJ W/O SHRI SURESH
                                                   CHAND , AGED ABOUT 68 YEARS, OCCUPATION:
                                                   THR. POWER OF ATTORNEY SURESH CHAND
                                                   BAJAJ HOUSE NO.1682 SARASWATI COLONY
                                                   CHERITAL JABALPUR (MADHYA PRADESH)

                                                                                                          .....RESPONDENTS
                                                   (BY SHRI RAMANUJ CHOUBEY, LEARNED COUNSEL FOR THE
                                                   RESPONDENT)

                                                 T h is petition coming on for hearing this day, the court passed the

                                        following:
                                                                               ORDER

Learned counsel for the respondent submits that during pendency of the instant petition and prior to passing of the interim order the execution proceedings pursuant to the judgment and decree passed by learned 2nd Civil Judge Class I Hatta, District Damoh in Civil Suit No. 53-A/2016 dated 16.11.2018 have already been completed and finalized and the vacant possession of the suit property has already been received by the applicant/respondent, therefore, this petition has become infructuous.

Accordingly, the petition is dismissed as having been rendered infructuous.

Signature Not Verified (ARUN KUMAR SHARMA) SAN JUDGE vkv /-

Digitally signed by VINAY KUMAR VERMA Date: 2022.04.28 18:30:11 IST