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Smt. Usha Mehar vs Kamal Uddin
2022 Latest Caselaw 4301 MP

Citation : 2022 Latest Caselaw 4301 MP
Judgement Date : 28 March, 2022

Madhya Pradesh High Court
Smt. Usha Mehar vs Kamal Uddin on 28 March, 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 28th OF MARCH, 2022

                                                       MISC. APPEAL No. 1792 of 2014

                                          Between:-
                                          SMT. USHA MEHAR W/O SHI HEMRAJ MEHAR,
                                          AGED ABOUT 45 YEARS, B-3/A PRIYADARSHINI
                                          COLONY, BAGSEWANIYA, BHOPAL (MADHYA
                                          PRADESH)

                                                                                                  .....APPELLANT
                                          (BY SHRI RAJESH KUMAR PATEL, ADVOCATE)

                                          AND

                                  1.      KAMAL UDDIN S/O JAMAL UDDIN, AGED ABOUT
                                          42 YEARS, T-6 FIZA PALACE PHASE I SAIFIA
                                          COLLEGE GATE NO.2 KOHEFIZA BHOPAL
                                          (MADHYA PRADESH)

                                  2.      AMIT SAXENA S/O DEVENDRA SAXENA, C/O VIJAY
                                          SHRIVASTAVA H.NO. A-22, RISHI EAST CITY
                                          RISHIPURAM BHEL, BHOPAL (MADHYA PRADESH)

                                  3.      HARICHARAN S/O RAMPRASAD, AGED ABOUT 46
                                          YEAR S, H.NO. 34, BARRAI VILLAGE CHANDERI
                                          BHOPAL (MADHYA PRADESH)

                                  4.      MUNISH KUMAR S/O AJAY, AGED ABOUT 32
                                          YEARS, L/82 LAHARPUR BAG MUGALIYA, BHOPAL
                                          (MADHYA PRADESH)

                                  5.      THE STATE OF MADHYA PRADESH THROUGH
                                          COLLECTOR,  OLD  SECRETARIAL  BHOPAL
                                          (MADHYA PRADESH)

                                                                                               .....RESPONDENTS


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

It appears from the record that appellant filed this Miscellaenous Appeal against the order dated 09/07/2014 passed by III ADJ, Bhopal in RCS No.1390- A/2013, whereby learned III ADJ rejected the appellant's application filed under Order 39 Rule 1 & 2 of the CPC.

Signature Not Verified SAN According to status report dated 18/06/2019 received from III Additional Digitally signed by ANURAG SONI Date: 2022.03.29 17:32:58 IST District Judge, Bhopal RCS No.1390-A/2013 has been disposed of vide judgment

dated 15/05/2015, so this appeal has become infructuous.

Accordingly, Appeal stands dismissed as having been rendered infructuous.

(RAJEEV KUMAR DUBEY) JUDGE as

Signature Not Verified SAN

Digitally signed by ANURAG SONI Date: 2022.03.29 17:32:58 IST

 
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