Smt. Sangeeta Mudat vs Pawan Mudat
2022 Latest Caselaw 3716 MP

  HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                 First Appeal No.409/2019
                            (Smt. Sangeeta Mudat Vs. Pawan Mudat)
                                            -1-

Indore, dated 15/03/2022

             Shri Ajay Kumar Mimrot, learned counsel for the appellant.

             Shri Vimal Kumar Gangwal, learned counsel for the respondent.

Heard on IA.No.7994/2021, which is an application seeking

permission to withdraw the amount of Rs.5,00,000/- deposited by the

respondent in compliance of the judgment dated 09/02/2019.

Counsel for the respondent has fairly submitted that respondent

has no objection in respect of withdrawal of the aforesaid amount.

In view of the aforesaid, application is allowed. Appellant is

permitted to withdraw the amount. IA.No.7994/2021 stands disposed

of.

Certified copy as per rules.

                      (VIVEK RUSIA)             (AMAR NATH (KESHARWANI))
                         JUDGE                          JUDGE
Tej

Digitally signed by
TEJPRAKASH VYAS
Date: 2022.03.15
17:54:59 +05'30'