Girjashanker Mishra vs Shikharchand Jain
2023 Latest Caselaw 14114 MP

                                                               1
                            IN      THE      HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                                 ON THE 28 th OF AUGUST, 2023
                                                  FIRST APPEAL No. 786 of 2000

                           BETWEEN:-
                           GIRJASHANKER MISHRA, s/o- SUDERSHAN MISHRA
                           AGED ABOUT 45 YEARS, R/O- NEAR JAIN TEMPLE,
                           SIHORA,  TAHSIL -SIHORA DISTRICT-JABALPUR
                           (MADHYA PRADESH)

                                                                                           .....APPELLANT
                           (NONE )

                           AND
                           SHIKHARCHAND       JAIN    S/O-   DAULATRAM
                           SARBARAKAR JAIN MANDIR, SIHORA, TAHSIL -
                           SIHORA DISTRICT-JABALPUR (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                           (NONE)

                                 Th is appeal coming on for hearing this day, t h e court passed the
                           following:
                                                                ORDER

The learned Additional Judge to the Court of Additional District Judge, Sihora in Civil Suit No. 22-A/99 ( Girja Shankar Vs. Shikharchan Jain ) vide impugned judgment dated 23-09-2000 partly allowed and decreed the suit of the plaintiff. The suit was only for refund of agreement amount.

This appeal is admitted on 10-12-2001. On the last date of hearing ie. 16- 09-2010, no one appeared for either parties.

None appears for the appellant today also. It seems that the appellant have lost interest in prosecuting this appeal. Signature Not Verified Signed by: PARMESHWAR GOPE Signing time: 29-08-2023 11:44:05

Hence, the appeal is dismissed for want of prosecution. Let the record of the Court below be sent back along with copy of this order.

(AVANINDRA KUMAR SINGH) JUDGE PG

Signature Not Verified Signed by: PARMESHWAR GOPE Signing time: 29-08-2023 11:44:05