Vinisha vs Shivam Nirmalkar
2022 Latest Caselaw 1844 MP

                                                                         1
                                   IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                BEFORE
                                                    HON'BLE SHRI JUSTICE SUJOY PAUL
                                                                   &
                                               HON'BLE SHRI JUSTICE ARUN KUMAR SHARMA
                                                          ON THE 9th OF FEBRUARY, 2022

                                                        FIRST APPEAL No. 168 of 2022

                                     Between:-
                                     VINISHA W/O SHIVAM NIRMALKAR , AGED ABOUT 31
                                     YEARS, OCCUPATION: NIL QTR.NO.284, NANDANVAN
                                     COLONY, NAGPUR (MAHARASHTRA)

                                                                                                     .....APPELLANT
                                     (BY Shri Piyush Gupta, Advocate for the appellant.)

                                     AND

                                     SHIVAM      NIRMALKAR    S/O   TIRATHPRASAD
                                     NIRMALKAR , AGED ABOUT 32 YEARS, OCCUPATION:
                                     NIL C-16, INDRAPURI COLONY, GWARIGHAT ROAD,
                                     JANANPUR (MADHYA PRADESH)

                                                                                                   .....RESPONDENTS


                                                        (Heard through Video Conferencing)
                                   This appeal coming on for admission this day, JUSTICE SUJOY PAUL
                         passed the following:
                                                                     ORDER

Learned counsel for the appellant seeks to withdraw this appeal with the liberty to file a properly constituted appeal.

Prayer is allowed.

Appeal is dismissed as withdrawn with the liberty prayed for. The Registry shall return the certified copy of impugned judgment to the appellant on supplying the photocopy of same.

C.C. as per rules.

                              (SUJOY PAUL)                                                 (ARUN KUMAR SHARMA)
                                 JUDGE                                                             JUDGE
                         pn



Signature Not Verified
  SAN

Digitally signed by PANKAJ NAGLE Date: 2022.02.10 10:50:20 IST