Raja Balmik vs Defence Estate Officer
2022 Latest Caselaw 4425 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. 81 of 2022

        Between:-
        RAJA BALMIK S/O SHRI MANGAL BALMIK , AGED
        ABOUT 36 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.      THROUGH MINISTRY OF DEFENCE UNION OF
        INDIA NEW DELHI (DELHI)

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

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

5.      SHRI MAVIS   MATILDA HIXON   JABAPUR
        BUNGLOW NO 5, NARMADA ROAD, PREMISES,
        CANTT,   DISTRICT-JABALPUR   (MADHYA
        PRADESH)

6.      SHRI GERALD CHARLES HIXON JABAPUR
        BUNGLOW NO 5, NARMADA ROAD, PREMISES,
        CANTT,   DISTRICT-JABALPUR   (MADHYA
        PRADESH)

7.      SMT AYLEEN DAVID W/O LT. DAVID SWAMI
        OCCUPATION: NIL BUNGLOW NO 5, NARMADA
        ROAD, PREMISES, CANTT, DISTRICT-JABALPUR
        (MADHYA PRADESH)

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

      This revision coming on for admission this day, JUSTICE SUJOY PAUL
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Revision is dismissed as withdrawn with the liberty as prayed for.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




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  SAN

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