Mudssar Haider Jafari vs Smt. Guljehra
2023 Latest Caselaw 13475 MP

                                                           1

                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                              ON THE 18 th OF AUGUST, 2023
                                          CRIMINAL REVISION No. 3337 of 2021

                          BETWEEN:-
                          MUDSSAR HAIDER JAFARI S/O IJAHAROOL HUSAIN
                          JAFARI, AGED ABOUT 30 YEARS, OCCUPATION:
                          SERVICE 12, BEHIND RAMA MEGNETO MALL TALA
                          PARA KABADIYA KI LINE P.S. CIVIL LINE (MADHYA
                          PRADESH)

                                                                                        .....APPLICANT
                          (NONE FOR THE APPLICANT )

                          AND
                          1.    SMT. GULJEHRA W/O MUDSSAR HAIDAR JAFARI,
                                AGED ABOUT 28 YEARS, OCCUPATION: SERVICE
                                263, NEW GREEN PARK COLONY SECTOR-I DHAR
                                ROAD (MADHYA PRADESH)

                          2.    FATEMA JEHAR THROUGH LEGAL GUARDIANS
                                MOTHER SMT. GULJEHRA W/O MUDDSAR
                                HAIDAR JAFARI 263, NEW GREEN PARK COLONY
                                SECTOR-I DHAR ROAD (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (MS. USHA CHOUHAN- ADVOCATE FOR RESPONDENT NO.1.)

                                T h is revision coming on for orders this day, t h e cou rt passed the
                          following:
                                                            ORDER

This Revision has been filed under Section 19(4) of the Family Court Act against the judgment dated 25.09.2021 passed in Cr.A. No.185/2019 by the learned Second Additional Prinicpal Judge, Family Court, Indore.

No one was present for the applicant on 11.05.2023. Even today, when Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 8/21/2023 4:05:35 PM

the case was taken up for hearing in the second round. It seems that the applicant has lost interest in prosecuting the matter. Hence, this CRR is dismissed for want of prosecution.

(PREM NARAYAN SINGH) JUDGE akanksha

Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 8/21/2023 4:05:35 PM