S.S. Chowdhary vs Jawahar Lal Nehru Krishi Vishva ...
2023 Latest Caselaw 21578 MP

Madhya Pradesh High Court

S.S. Chowdhary vs Jawahar Lal Nehru Krishi Vishva ... on 15 December, 2023

Author: Maninder S. Bhatti

Bench: Maninder S. Bhatti

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                        BEFORE
                                        HON'BLE SHRI JUSTICE MANINDER S. BHATTI
                                              ON THE 15 th OF DECEMBER, 2023
                                              WRIT PETITION No. 20859 of 2013

                           BETWEEN:-
                           S.S. CHOWDHARY S/O LATE SHRI SHYAMRAO
                           CHOUDHARY, AGED ABOUT 55 YEARS, OCCUPATION:
                           TERMINATED LDC RAWAT QUARTERS BY THE SIDE OF
                           SHARDA BUIOLDING CHANDANGAON (MADHYA
                           PRADESH)

                                                                                          .....PETITIONER
                           (BY SHRI H.S. THAKUR - ADVOCATE)

                           AND
                           1.    JAWAHAR    LAL NEHRU    KRISHI  VISHVA
                                 VIDYALAYA THR SAHA SANCHALAK ANCHALIK
                                 KRISHI      ANUSANDHAN       PRAKSHETR
                                 ACHANDANGAON (MADHYA PRADESH)

                           2.    B.R. GHODE S/O GHODEBAJI GHODE, AGED
                                 ABOUT 52 YEARS, OCCUPATION: SCIENTIST
                                 UJJAIN (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                           (BY SHRI PRAVEEN DUBEY - ADVOCATE)

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

Learned counsel for the petitioner prays for withdrawal of this case with liberty to pursue First Appeal No. 77/2005 filed against the judgment and decree dated 20.9.2004 delivered by, II Additional District to the First Additional District Judge, Chhindwara.

2. Accordingly, the petition stands dismissed as withdrawn with the

aforesaid liberty.

(MANINDER S. BHATTI) JUDGE vivek