Awadhlal vs Ramsagar Mishra
2022 Latest Caselaw 2284 MP

                                                                          1
                                          IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                       BEFORE
                                                         HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                              ON THE 18th OF FEBRUARY, 2022

                                                           MISC. PETITION No. 439 of 2022

                                             Between:-
                                     1.      AWADHLAL S/O BUDDHI VISHWAKARMA , AGED
                                             ABOUT 45 YEARS, OCCUPATION: NIL VILLAGE
                                             BAMHANI, TEHSIL GOPADBANAS (MADHYA
                                             PRADESH)

                                     2.      BAIJNATH S/O BUDDHI VISHWAKARMA , AGED
                                             ABOUT 40 YEARS, OCCUPATION: NILL VILLAGE -
                                             BAMHANI, TEHSIL - GOPADBANAS, DISTT - SIDHI
                                             (M.P.) (MADHYA PRADESH)

                                                                                                          .....PETITIONER
                                             (BY SHRI R.P.MISHRA, ADVOCATE )

                                             AND

                                     1.      RAMSAGAR MISHRA S/O LT. RAMSAROOP RAM
                                             BRA , AGED ABOUT 55 YEARS, OCCUPATION:
                                             FARMING    VILLAGE   BAMHANI    TEHSIL
                                             GOPADBANAS (MADHYA PRADESH)

                                     2.      LAXMI PRASAD S/O LT. RAMSAROOP BRA , AGED
                                             ABOUT 48 YEARS, OCCUPATION: FARMING R/O
                                             VILLAGE-     BAMHANI,      TEHSIL-GOPADBANAS,
                                             DISTT. - SIDHI (M.P.) (MADHYA PRADESH)

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

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

After arguing for some time, learned counsel for the petitioner prays for withdrawal of this petition with liberty to challenge the judgment and decree by filing an appropriate appeal before the concerning Court.

It is submitted that the a liberty may be granted to him. Petitioner is always at liberty to file an appeal before the concerning Court. Limitation period will be decided by the concerning Court itself.

Accordingly, the petition is dismissed as withdrawn.

Signature Not Verified SAN

Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2022.02.22 10:44:49 IST (VISHAL MISHRA) JUDGE

AM

Signature Not Verified SAN

Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2022.02.22 10:44:49 IST