Amritlal Jain vs Deepak Chakrawarthy
2022 Latest Caselaw 185 MP

  HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
                               Civil Revision No.78/2021
                      (Amritlal Jain Vs. Deepak Chakrawarthy and Anr.)
                                            -1-

Indore, dated 04/01/2022

             Shri Rajeev Kumar Jain, learned counsel for the applicant.

             Shri Rishiraj Trivedi, learned counsel for the respondent No.1.

Learned counsel for the respondent No.1 has shown certified

copy of the judgment dated 15/07/2021 passed by Civil Judge, Class-I,

Bhanpura, District Mandsaur (M.P.) in Civil Suit No.05-B/2019.

After perusal of the aforesaid aforesaid judgment, it reveals that

the matter itself has been finally adjudicated by the trial Court. Certified

copy of the judgment is returned to counsel for the respondent.

In view of the aforesaid, learned counsel for the applicant

submits that he does not want to press this revision.

Accordingly, the civil revision stands dismissed as not pressed.

Certified copy as per rules.

(ANIL VERMA) JUDGE Tej Digitally signed by TEJPRAKASH VYAS Date: 2022.01.04 17:54:53 -08'00'