Smt. Zubaida Bi vs Rahim
2023 Latest Caselaw 6738 MP

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            IN THE HIGH COURT OF MADHYA PRADESH
                          AT INDORE
                               SA No. 1507 of 2020
                               (SMT. ZUBAIDA BI Vs RAHIM)

Dated : 25-04-2023
       Shri Kushagra Jain, learned counsel for the appellant.

       Shri Ayush Agrawal, learned counsel for the respondent.

Learned counsel for the appellant submits that he had filed I.A. No.3669/2020 for say of the judgment and decree whereby the suit as well as appeal both have been dismissed, therefore, he is praying for withdrawal of the

said application.

Prayer allowed. I.A. No.3669/2020 stands dismissed as withdrawn. Since the appellant has withdrawn the application, therefore, interim protection granted to the appellant vide order dated 4.3.2022 shall not be available to her.

Learned counsel for the respondent prays for and is granted two weeks' time to file reply to I.A. No.2551/2023.

List after two weeks.

(VIVEK RUSIA) JUDGE

Alok Digitally signed by ALOK GARGAV Date: 2023.04.26 10:58:30 +05'30'