Smt. Saraswati Shiva vs Dayal Singh
2022 Latest Caselaw 12579 MP

                                                     1
                                 IN THE HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                       BEFORE
                                     HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                           ON THE 20th OF SEPTEMBER, 2022

                                         MISC. PETITION No. 1382 of 2021

                               BETWEEN:-
                          1.   SMT. SARASWATI SHIVA W/O SHRI BABULAL
                               SHIVA, AGED ABOUT 68 YEARS, OCCUPATION:
                               HOUSE WIFE GALLA MANDI KEVALARI TEH.
                               KEVALARI (MADHYA PRADESH)

                          2.   AMAR    SINGH  S/O SHRI  GANGARAM
                               MANESHWAR, AGED ABOUT 60 YEARS,
                               OCCUPATION: RETD. EMPLOYEE VILLAGE
                               LUGHARWARA, TEH. AND DISTT. SEONI
                               (MADHYA PRADESH)

                          3.   SMT. RAMBAI W/O LATE SHRI AMARLAL
                               SHIVAVEDI, AGED   ABOUT  71  YEARS,
                               OCCUPATION: HOUSEWIFE NEW DURGA
                               TEMPLE, LALBAG, CHHINDWARA (MADHYA
                               PRADESH)

                                                                            .....PETITIONER
                               (BY SHRI GAJENDRA TAMSIKDAR-ADVOCATE)

                               AND
                          1.   DAYAL SINGH S/O MOTILAL, AGED ABOUT 58
                               YE A R S , R/O VILLAGE PINDARAI RAJASVA
                               NIRIKSHAK      MANDAL  SEONI   (MADHYA
                               PRADESH)

                          2.   KAMLESH S/O MITHTHANLAL, AGED ABOUT 43
                               YEARS, OCCUPATION: NOT MENTION VILLAGE
                               PINDRAIE, RAJASVA NIRIKSHAK MANDAL
                               SEONI, DISTT. SEONI (MADHYA PRADESH)

                          3.   AKHILESH S/O MITHTHANLAL, AGED ABOUT 41
                               YEARS, OCCUPATION: NOT MENTION VILLAGE
                               PINDRAIE, RAJASVA NIRIKSHAK MANDAL
                               SEONI, DISTT. SEONI (MADHYA PRADESH)

                          4.   ANITA D/O MITHTHANLAL, AGED ABOUT 39
                               YEARS, OCCUPATION: NOT MENTION VILLAGE
                               PINDRAIE, RAJASVA NIRIKSHAK MANDAL
Signature Not Verified
Signed by: S HUSHMAT
HUSSAIN
Signing time: 9/22/2022
11:57:42 AM
                                                          2
                                  SEONI, DISTT. SEONI (MADHYA PRADESH)

                          5.      SUNITA D/O MITHTHANLAL, AGED ABOUT 35
                                  YEARS, OCCUPATION: NOT MENTION VILLAGE
                                  PINDRAIE, RAJASVA NIRIKSHAK MANDAL
                                  SEONI, DISTT. SEONI (MADHYA PRADESH)

                          6.      OMTIBAI D/O MITHTHANLAL, AGED ABOUT 35
                                  YEARS, OCCUPATION: NOT MENTION VILLAGE
                                  PINDRAIE, RAJASVA NIRIKSHAK MANDAL
                                  SEONI, DISTT. SEONI (MADHYA PRADESH)

                          7.      TEHSILDAR SEONI          PART I I DISTT. SEONI
                                  (MADHYA PRADESH)

                          8.      SUB DIVISIONAL OFFICER (REVENUE) SEONI
                                  DISTT. SEONI (MADHYA PRADESH)

                          9.      THE ADDITIONAL COMMISSIONER JABALPUR
                                  DIVISION JABALPUR (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                                  (BY SHRI GAJENDRA PARASHAR-PANEL LAWYER FOR
                                  RESPONDENTS 7-9/STATE)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                              ORDER

After arguing at length, learned counsel for the petitioners prays for withdrawal of this petition with liberty to file execution proceedings before the appropriate Civil Court in pursuance of the judgment and decree dated 29.03.2010, which was affirmed by the learned first appellate Court vide judgment and decree 25.07.2013 and further in S.A.No.805/2013 vide judgment dated 19.12.2017 and R.P.No.883/2018 vide order dated 19.02.2019.

With the aforesaid liberty, this miscellaneous petition is disposed of.

(DWARKA DHISH BANSAL) JUDGE sh Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 9/22/2022 11:57:42 AM

Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 9/22/2022 11:57:42 AM