Radha Gupta vs Sher Nagrik Sakh Sehkari Samiti ...
2022 Latest Caselaw 9366 MP

                                                                     1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                     BEFORE
                                                    HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
                                                              ON THE 11th OF JULY, 2022

                                                     CRIMINAL REVISION No. 1712 of 2020

                                              Between:-
                                              RADHA GUPTA W/O SHRI KAILASH GUPTA,
                                              AGED ABOUT 33 YEARS, OCCUPATION: HOUSE
                                              WIFE ADHARTAL P.S. ADHARTAL DIST.
                                              JABALPUR (MADHYA PRADESH)

                                                                                                  .....APPLICANT
                                              (BY SHRI GHANSHYAM BARMAN, ADVOCATE)

                                              AND

                                              SHER NAGRIK SAKH SEHKARI SAMITI
                                              MARYADIT, JABALPUR THR. AUTHORIZED
                                              SIGNATORY SHRI KAMLESH DUBEY AT
                                              PRESENT SHRI SHEKHER MITRA, R/O HOUSE
                                              NO. 1 ANJALI VIHAR GARHA, JABALPUR
                                              (MADHYA PRADESH)

                                                                                              .....RESPONDENT
                                              (BY SHRI MANISH KUMAR TIWARI, ADVOCATE)

                                        T h is revision coming on for orders this day, t h e cou rt passed the
                                  following:
                                                                      ORDER

Learned counsel for the applicant submitted that the applicant filed this petition against the interlocutory order dated 13/03/2020 passed by XXI Additional Sessions Judge, Jabalpur in Cr.A.No.323/2019, thereafter learned ASJ passed the final judgment in the case, so he does not wish to press this revision.

Signature Not Verified SAN Prayer is accepted.

Digitally signed by ANURAG SONI Date: 2022.07.11 17:48:32 IST According, Criminal Revision is dismissed as withdrawn.

(RAJEEV KUMAR DUBEY) JUDGE as

Signature Not Verified SAN

Digitally signed by ANURAG SONI Date: 2022.07.11 17:48:32 IST