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Ashok Singh Rajput vs Halke Kushwaha
2023 Latest Caselaw 1884 MP

Citation : 2023 Latest Caselaw 1884 MP
Judgement Date : 2 February, 2023

Madhya Pradesh High Court
Ashok Singh Rajput vs Halke Kushwaha on 2 February, 2023
Author: Dinesh Kumar Paliwal
                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                             ON THE 2 nd OF FEBRUARY, 2023
                                         MISC. CRIMINAL CASE No. 52087 of 2022

                          BETWEEN:-
                          ASHOK SINGH RAJPUT S/O GIRWAR SINGH RAJPUT,
                          AGED ABOUT 51 YEARS, OCCUPATION: PROPRIETOR
                          M/S RAJPUT BROTHERS GADARWARA TAHSIL
                          GADARWARA DISTRICT NARSINGHPUR (MADHYA
                          PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI GHANSHYAM BARMAN - ADVOCATE )

                          AND
                          HALKE KUSHWAHA S/O PRAHALAD SINGH KUSHWAHA,
                          AGED ABOUT 41 YEARS, DHANA POST BAHARWADA P.S.
                          CHICHALI TAHSIL GADARWARA (MADHYA PRADESH)

                                                                                       .....RESPONDENT
                          (NONE )

                                This application coming on for orders this day, th e court passed the
                          following:
                                                             ORDER

As prayed by learned counsel for the applicant, this appeal against the judgment dated 1.8.2022 passed in Complaint Case No.992/2016 by Shri Ashwin Parmar, Judicial Magistrate First Class, Gadarwara, Narsinghpur, is dismissed as withdrawn and not pressed.

However, applicant shall be at liberty to move appropriate petition before the appropriate Court.

Upon filing photocopy of the impugned order, certified copy of the impugned order be returned back to the learned counsel for the applicant. Signature Not Verified Signed by: DEEPA MISHRA Signing time: 2/3/2023 11:19:12 AM

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 2/3/2023 11:19:12 AM

 
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