Amrik Singh Chaggar vs Smt. Shakuntala Bhathav
2022 Latest Caselaw 4297 MP

                                                                       1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                    BEFORE
                                                   HON'BLE SHRI JUSTICE RAJEEV KUMAR DUBEY
                                                             ON THE 28th OF MARCH, 2022

                                                          MISC. APPEAL No. 767 of 2012

                                           Between:-
                                           AMRIK SINGH CHAGGAR S/O SHRI HARVANSH
                                           SINGH CHAGGAR , AGED ABOUT 40 YEARS, H.NO.
                                           234, GUPTESHWAR WARD, MADAN MAHAL , TAH
                                           & DISTT. JABALPUR, MP (MADHYA PRADESH)

                                                                                                      .....APPELLANT
                                           (BY SHRI B.P. TIWARI, ADVOCATE )

                                           AND

                                           SMT.  SHAKUNTALA BHATHAV      S/O  SHRI
                                           GULABCHAND BHATHAV GRAM KAZARWARA,
                                           MANDLA ROAD, TAH & DISTT. JABALPUR, M.P.
                                           (MADHYA PRADESH)

                                                                                                  .....RESPONDENTS


                                         T h is appeal coming on for direction this day, the court passed the
                                   following:
                                                                        ORDER

I t appears from the record that appellant filed this Miscellaenous Appeal

against the order dated 17/2/2012 passed by District Judge, Jabalpur in Civil Suit No.1-A/2012 (New Civil Suit No.72-A/2013), whereby learned District Judge rejected the appellant's application filed under Order 39 Rule 1 & 2 of the CPC.

According to status report dated 24/2/2022 received from District Judge, Jabalpur Civil Suit No.1-A/2012 (New Civil Suit No.72-A/2013) has been disposed of vide judgment dated 17/4/2017, so this appeal has become infructuous.

Accordingly, Appeal stands dismissed as having been rendered infructuous.

(RAJEEV KUMAR DUBEY) JUDGE VS

Signature Not Verified SAN

Digitally signed by VARSHA SINGH Date: 2022.03.29 17:24:40 IST