Shri Kafilur Rehman vs Shri Mohd. Shahid
2023 Latest Caselaw 12420 MP

                                                              1
                          IN       THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                 ON THE 3 rd OF AUGUST, 2023
                                              MISC. CIVIL CASE No. 2316 of 2015

                         BETWEEN:-
                         SHRI KAFILUR REHMAN S/O LATE ABDUL SALAM,
                         AGED ABOUT 46 YEARS, RAILWAY STATION BAZARIA
                         BEHIND MASJID BHOPAL (MADHYA PRADESH)

                                                                                           .....APPLICANT
                         (NONE)

                         AND
                         SHRI MOHD. SHAHID S/O SHRI NOOR MOHANNAD,
                         AGED ABOUT 32 YEARS, GALI NO. 2 H. NO. 1 BEHIND
                         MASJID RAILWAY STATION BHOPAL (MADHYA
                         PRADESH)

                                                                                         .....RESPONDENT


                                  This application coming on for orders this day, th e court passed the
                         following:
                                                               ORDER

None for the applicant even in the second/passover round at 3:32 pm. On 25.10.2017 and 01.08.2023 also, none had appeared on behalf of the applicant, therefore by granting one more opportunity, the case was listed today.

From the record of second appeal, it appears that it was filed against the judgment and decree passed by Courts below granting compensation of Rs.31800/- in favour of the respondent/plaintiff holding the appellant/applicant to be liable for defamation of the respondent/plaintiff. Signature Not Verified Signed by: ANUPRIYA SHARMA CHOUBEY Signing time: 8/4/2023 10:09:11 AM

As none is appearing on behalf of the applicant, therefore, it appears that the applicant has lost his interest in prosecuting this MCC.

Resultantly, the MCC is dismissed for want of prosecution.

(DWARKA DHISH BANSAL) JUDGE anu

Signature Not Verified Signed by: ANUPRIYA SHARMA CHOUBEY Signing time: 8/4/2023 10:09:11 AM