Smt. Genda Bai vs Smt. Mangla Agrawal
2023 Latest Caselaw 21560 MP

Madhya Pradesh High Court

Smt. Genda Bai vs Smt. Mangla Agrawal on 15 December, 2023

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                  1
 IN      THE      HIGH COURT OF MADHYA PRADESH
                       AT JABALPUR
                          BEFORE
       HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                    ON THE 15 th OF DECEMBER, 2023
                     MISC. PETITION No. 126 of 2022

BETWEEN:-
SMT. GENDA BAI W/O GIRJASHANKER SHRIVASTAVA,
AGED ABOUT 52 YEARS, OCCUPATION: HOUSEWIFE R/O
KABIR WARD DUNDASEONI TEH. AND DISTRICT SEONI
(MADHYA PRADESH)

                                                               .....PETITIONER
(BY SHRI SHUBHKARAN YADAV- ADVOCATE )

AND
SMT. MANGLA AGRAWAL W/O LATE VIJAY KUMAR
AGRAWAL R/O KABIR WARD DUNDA SEONI TEH. AND
DISTRICT SEONI (MADHYA PRADESH)

                                                            .....RESPONDENTS
(NONE)

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

This Petition under Article 227 of Constitution of India has been filed seeking following reliefs:

"(i) This Hon'ble Court may graciously be pleased to call the record entire record pertaining to the case of petitioner.

(ii) This Hon'ble Court may graciously be pleased to set aside the order dated 21-11-2021 passed by learned principal District Judge, Seoni in MCA No.57/2021.

(iii) This Hon'ble Court may graciously be pleased to set aside and impugned order dated 13-03-2019 passed in MJC No.Civil Suit No.43/2010 whereby the application U/O 9 Rule 13 Civil Procedure Code has been rejected.

(iv) This Hon'ble Court be further pleased to set aside the exparte judgment and decree dtd. 19-05-2017 passed in C.S. 1600287/2016 in the larger interest of justice."

2. At the outset, counsel for petitioner seeks permission of this Court to withdraw this petition.

3. It is, accordingly, dismissed as withdrawn without any further liberty.

(G.S. AHLUWALIA) JUDGE SR*

Date: 2023.12.15 18:07:59 +05'30'