Ramkumar vs The State Of Madhya Pradesh
2023 Latest Caselaw 1242 MP

                                                          1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                              ON THE 20 th OF JANUARY, 2023
                                             SECOND APPEAL No. 840 of 2011

                          BETWEEN:-
                          RAMKUMAR S/O LATE SHRI KAMTA PRASAD
                          VISHWAKARMA, AGED ABOUT 38 YEARS, VILLAGE
                          SINGAUDI TEHSIL VIJAYRAGHAVGARH DISTRICT
                          KATNI (MADHYA PRADESH)

                                                                                    .....APPELLANT
                          (NONE )

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                COLLECTOR KATNI (MADHYA PRADESH)

                          2.    TEHSILDAR TEHSIL - VIJAYRAGHAVGARH
                                VIJAYRAGHAVGARH (MADHYA PRADESH)

                          3.    S.D.O. VIJAYRAGHAVGARH VIJAYRAGHAVGARH
                                (MADHYA PRADESH)

                          4.    SARPANCH GRAM PANCHAYAT, SINGAUDI
                                SINGAUDI, TEH. VIJAYRAGHAVGARH (MADHYA
                                PRADESH)

                          5.    VIPIN BAHADUR SINGH S/O THAKUR VIRENDRA
                                SINGH, AGED ABOUT 52 YEARS, OCCUPATION: EX
                                SARPANCH      VILL.     SINGAUDI,     TEH.
                                VIJAYRAGHAVGARH (MADHYA PRADESH)

                                                                                 .....RESPONDENTS
                          (BY MISS. PRIYANKA TIWARI - ADVOCATE FOR RESPONDENT -4 )

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

None for the appellant.

Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/23/2023 12:41:59 PM

This second appeal has been filed by the plaintiff challenging the judgment and decree dated 19.05.2011 passed by District Judge Katni, in civil appeal no.17-A/2010 affirming the judgment and decree dated 17.11.2008 passed by Civil Judge Class-II Vijayraghavgarh District Katni, in civil suit no.58-A/07 whereby learned Courts below have dismissed the suit filed simplicitor for permanent injunction.

On 16.12.2015 and 02.05.2016 also none had appeared and on 14.10.2022 upon request of learned counsel for the appellant, case was directed to be listed on 15.11.2022.

As none had appeared on 05.01.2023 also, therefore, this second appeal

is dismissed for want of prosecution.

Interim application(s), if any, shall stand dismissed.

(DWARKA DHISH BANSAL) JUDGE pb

Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/23/2023 12:41:59 PM