Krishna Kumar vs Shivraj Singh
2023 Latest Caselaw 21857 MP

Madhya Pradesh High Court

Krishna Kumar vs Shivraj Singh on 19 December, 2023

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                           1
                             IN    THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                             ON THE 19 th OF DECEMBER, 2023
                                             SECOND APPEAL No. 1955 of 2019

                            BETWEEN:-
                            1.    KRISHNA KUMAR S/O LOTAN SINGH KAURAV,
                                  AGED ABOUT 49 YEARS, OCCUPATION: FARMER
                                  R/O VILLAGE SILARI KALA, TAHSIL UDAYPURA,
                                  DISTT. RAISEN (M.P.) (MADHYA PRADESH)

                            2.    MAHESH S/O LOTAN SINGH KAURAV, AGED
                                  ABOUT   39  YEARS, OCCUPATION: FARMER
                                  VILLAGE SILRI KALA TEHSIL UDAYPURA
                                  (MADHYA PRADESH)

                            3.    BHARAT S/O LOTAN SINGH KAURAV, AGED
                                  ABOUT 36 YEARS, VILLAGE SILARI KALA TEHSIL
                                  UDAYPURA (MADHYA PRADESH)

                                                                                    .....APPELLANTS
                            (BY SHRI ASHOK KUMAR MISHRA, ADVOCATE)

                            AND
                            1.    SHIVRAJ SINGH S/O MOTILAL LODHI, AGED
                                  ABOUT 44 YEARS, R/O VILLAGE SILARI KALA,
                                  TAHSIL UDAYPURA, DISTRICT RAISEN (M.P.)
                                  (MADHYA PRADESH)

                            2.    CHIEF EXECUTIVE OFFICER RAISEN UDAYPURA
                                  RAISEN (MADHYA PRADESH)

                            3.    COLLECTOR THE STATE OF MADHYA PRADESH
                                  RAISEN (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                            (BY SHRI PANKAJ RAJ, PANEL LAWYER FOR RESPONDENT-STATE)

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

After arguments at length, learned counsel for the appellants/plaintiffs prays for withdrawal of this second appeal with liberty to file fresh suit on the basis of fresh cause of action, if any.

2. Prayer being reasonable is accepted and declining interference in the impugned judgment & decree, this second appeal is permitted to be withdrawn and is hereby disposed off.

3. Pending application(s), if any, shall stand disposed off.

(DWARKA DHISH BANSAL) JUDGE KPS