Bhairu vs Ramsiyabai
2022 Latest Caselaw 16703 MP

                                 1
 IN    THE       HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                         BEFORE
      HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                  ON THE 15 th OF DECEMBER, 2022
                   MISC. PETITION No. 1318 of 2017

BETWEEN:-
1.    BHAIRU S/O DHUDIYA, AGED 66 YEARS,
      OCCUPATION: AGRICULTURE VILLAGE BAJRALI,
      TEHSIL BADOUDA DISTRICT SHEOPUR (MADHYA
      PRADESH)

2.    KAILASH S/O BHAIRU, AGED 36 YEARS,
      OCCUPATION: AGRICULTURE R/O VILLAGE
      BAJRALI TEHSIL BADOUDA DIST. SHEOPUR
      (MADHYA PRADESH)

3.    DILKHUSH S/O BHAIRU, AGED 31 YEARS,
      OCCUPATION- AGRICULTURE R/O VILLAGE
      BAJRALI TEHSIL BADOUDA DIST. SHEOPUR
      (MADHYA PRADESH)

                                                             .....PETITIONER
(BY SHRI BHUPENDRA SINGH DHAKAD, ADVOCATE)

AND
1.    RAMSIYABAI W/O OMPRAKASH, AGED 41 YEARS,
      VILLAGE BAJRALI, TEHSIL BADOUDA, DISTRICT
      SHEOPUR (MADHYA PRADESH)

2.    OMPRAKASH S/O SHRI RAMKISHAN BAIRAGI
      OCCUPATION: AGRICULTURE VILLAGE BAJRALI
      TEHSIL BADOUDA DIST. SHEOPUR (MADHYA
      PRADESH)

                                                          .....RESPONDENTS
(NONE FOR THE RESPONDENTS )

      This petition coming on for admission this day, th e court passed the
following:
                                  ORDER

It is submitted by counsel for the petitioners that present petition has

rendered infructuous because final judgment has been pronounced.

Accordingly, present petition stands dismissed as having rendered infructuous.

       YOGENDRA OJHA                                  (G.S. AHLUWALIA)
       2022.12.15                                           JUDGE
ojha   15:42:31 +05'30'