Jagdish Dhusiya vs Defence Estate Officer
2022 Latest Caselaw 4424 MP

                                     1
            IN THE HIGH COURT OF MADHYA PRADESH
                         AT JABALPUR
                                BEFORE
                   HON'BLE SHRI JUSTICE SUJOY PAUL
                                   &
              HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                          ON THE 29th OF MARCH, 2022

                      CIVIL REVISION No. 80 of 2022

       Between:-
       JAGDISH DHUSIYA S/O LATE SHRI PHOOLCHAND
       DHUSIYA , AGED ABOUT 50 YEARS, OCCUPATION:
       NIL BUNGLOW NO.5 NARMADA ROAD PARISAR
       CANTONMENT JABALPUR (MADHYA PRADESH)

                                                                      .....PETITIONER
       (By Shri Ghanshyam Barman, Adv. )

       AND

1.     DEFENCE ESTATE OFFICER JABALPUR (CIRCLE
       JABALPUR ) CANTT JABALPUR (MADHYA
       PRADESH)

2.     UNION    OF    INDIA THROUGH SECRETARY
       MINISTRY OF DEFENCE NEW DELHI (DELHI)

3.     SHRI   V.H.M.  FREMANTLE     JABALPUR R/O
       BUNGLOW NO.5, NARMADA ROAD PREMISES,
       CANTT. JABALPUR, DISTRICT- JABALPUR (M.P.)
       (MADHYA PRADESH)

4.     SHRI M.A. FREMANTLE JABALPUR R/O BUNGLOW
       NO.5, NARMADA ROAD PREMISES, CANTT.
       JABALPUR, DISTRICT- JABALPUR (M.P.) (MADHYA
       PRADESH)

5.     SHRI MATILDA HIXON JABALPUR R/O BUNGLOW
       NO.5, NARMADA ROAD PREMISES, CANTT.
       JABALPUR, DISTRICT- JABALPUR (M.P.) (MADHYA
       PRADESH)

6.     SHRI GERALD HIXON JABALPUR R/O BUNGLOW
       NO.5, NARMADA ROAD PREMISES, CANTT.
       JABALPUR, DISTRICT- JABALPUR (M.P.) (MADHYA
       PRADESH)

7.     SHRI GUDDU ALIAS PEER BUKSH S/O SHRI ABDUL
       SHAQOOR OCCUPATION: NILL R/O BUNGLOW
       NO.5, NARMADA ROAD PREMISES, CANTT.
       JABALPUR, DISTRICT- JABALPUR (M.P.) (MADHYA
       PRADESH)

                                                                   .....RESPONDENTS
       (By Shri Vikram Singh, learned counsel for respondent nos. 1 and 2. )

     This revision coming on for admission this day, JUSTICE SUJOY PAUL
                                                                          2
                                   passed the following:
                                                                             ORDER

Learned cousnel for the applicant seeks to withdraw this revision with the liberty to file appropriate proceeding.

Shri Vikram Singh, learned counsel for the respondent nos. 1 and 2 has no

objection.

Revision is dismissed as withdrawn with the liberty as prayed for. Certified copy of the impugned judgment be supplied to learned counsel for the applicant on supplying a photocopy of the same.

                                     (SUJOY PAUL)                                        (DWARKA DHISH BANSAL)
                                        JUDGE                                                   JUDGE
                                   bks




Signature Not Verified
  SAN

Digitally signed by BASANT KUMAR SHRIVAS Date: 2022.03.30 11:55:53 IST