Smt. Sudha Kolare vs Shankarlal
2022 Latest Caselaw 9945 MP

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                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                   FA No. 714 of 2021
                                                              (SMT. SUDHA KOLARE Vs SHANKARLAL)

                                     Dated : 19-07-2022
                                             Shri S. Chouksey, learned counsel for the appellant seeks' to withdraw

                                     I.A. No.1446/2022      with liberty to file properly constituted application in the
                                     light of recent judgment of the Supreme Court.
                                             Shri Devesh Bhojne, learned counsel for the respondent has no objection.

Accordingly, I.A. No.1446/2022 is dismissed as withdrawn with liberty as prayed for.

                                          (SUJOY PAUL)                                (PRAKASH CHANDRA GUPTA)
                                             JUDGE                                             JUDGE

                                     RC

Signature Not Verified SAN

Digitally signed by RASHMI TIKARAM CHIKANE Date: 2022.07.20 10:45:58 IST