Anil Kumar Sugani vs Sher Nagrik Sakh Sehkari Samiti ...
2022 Latest Caselaw 9369 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. 1717 of 2020

                                              Between:-
                                              ANIL KUMAR SUGANI S/O SHRI KANHAIYALAL
                                              SUGANI, AGED ABOUT 50 YEARS, OCCUPATION:
                                              BUSINESS R/O. H. NO. 18, DWARKA NAGAR
                                              KANCHGHAR, DISTRICT JABALPUR (MADHYA
                                              PRADESH)

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

                                              AND

                                              SHER NAGRIK SAKH SEHKARI SAMITI
                                              MARYADIT JABALPUR THR AUTH. SIGNATORY
                                              SHRI SUNIL SING S/O. LATE SHRI G.P. SINGH
                                              R/O. LORDGANJ P.S. LORDGANJ (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.325/2019, 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