Ashok Rai vs Mahesh Prasad
2022 Latest Caselaw 16587 MP

                                                               1
                             IN      THE       HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                ON THE 14 th OF DECEMBER, 2022
                                                   FIRST APPEAL No. 567 of 1998

                            BETWEEN:-
                            ASHOK RAI S/O CHEDILAL RAI, AGED ABOUT 43 YEARS,
                            BUSINESSMAN, R/O NAI BASTI, KATNI (MADHYA
                            PRADESH)

                                                                                             .....APPELLANT
                            (NONE)

                            AND
                            MAHESH    PRASAD S/O BADRIPRASAD NAIK, R/O
                            VILLAGE-BHARWAR, TAHSIL-MUDWARA, PRESENTLY
                            AT BHATTA MOHALLA, BARGAON, KATNI (MADHYA
                            PRADESH)

                                                                                           .....RESPONDENT
                            (NONE)

                                   Th is appeal coming on for hearing this day, t h e court passed the
                            following:
                                                                ORDER

O n 26.09.2022, none appeared for the parties, therefore, this Court thought fit to issue SPC to both the parties for the purpose of settlement.

This appeal is arising out of judgment & decree dated 24.9.1998 passed by learned Second Additional District Judge, Katni in Civil Suit No. 25-B/93 whereby money decree has been passed against the appellant.

As none appears even after issuance of SPC, therefore, it appears that appellant has lost his interest.

Accordingly, this first appeal is dismissed for want of prosecution. Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 12/15/2022 3:54:19 PM

Interim application(s), if any, shall stand dismissed for want of prosecution.

(DWARKA DHISH BANSAL) JUDGE Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 12/15/2022 3:54:19 PM