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Surendra Agrawal vs Sher Nagrik Sakh Sehkari Samiti ...
2022 Latest Caselaw 9371 MP

Citation : 2022 Latest Caselaw 9371 MP
Judgement Date : 11 July, 2022

Madhya Pradesh High Court
Surendra Agrawal vs Sher Nagrik Sakh Sehkari Samiti ... on 11 July, 2022
Author: Rajeev Kumar Dubey
                                                                     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. 1720 of 2020

                                              Between:-
                                              SURENDRA AGRAWAL S/O SHRI JAGDISH
                                              PRASAD AGRAWAL , AGED ABOUT 61 YEARS,
                                              OCCUPATION:      PRIVATE      SERVICE
                                              TIKORIYATOLA LAKHAN CHOURAHA DIST.
                                              SATNA (MADHYA PRADESH)

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

                                              AND

                                              SHER NAGRIK SAKH SEHKARI SAMITI
                                              MARYADIT JABALPUR THR. AUTHORIZED
                                              SIGNATORY SHRI NABBULAL RAJAK S/O SHRI
                                              SHANKARLAL RAJAK ITI BEHIND HONDA
                                              SHOWROOM GOHALPUR 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.328/2019, 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

According, Criminal Revision is dismissed as withdrawn. Date: 2022.07.11 17:48:32 IST

(RAJEEV KUMAR DUBEY) JUDGE as

Signature Not Verified SAN

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

 
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