Smt. Zeebal Zubair vs Mashkoor Ahmed Rizvi
2023 Latest Caselaw 568 MP

                                                      1
                 IN         THE      HIGH COURT OF MADHYA PRADESH
                                          AT JABALPUR
                                              BEFORE
                           HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                        ON THE 10 th OF JANUARY, 2023
                                   MISC. CRIMINAL CASE No. 19942 of 2016

               BETWEEN:-
               SMT. ZEEBAL ZUBAIR W/O SHRI MASHKOOR AHMED
               RIZVI, AGED ABOUT 29 YEARS, 5, INSIDE NAKHAR
               KHANA MALIPUR PEER GATE BHOPAL (MADHYA
               PRADESH)

                                                                                  .....APPLICANT
               (BY SHRI A. USMANI - ADVOCATE)

               AND
               MASHKOOR AHMED RIZVI S/O SHABBIR AHMED
               RIZVI, AGED ABOUT 33 YEARS, 52 B. PRINCI COLONY
               LOWER IDGAH HILLS NIYAMATPURA BHOPAL
               PRESENT ADDRESS SHELTER ARCHITECT H. NO. 32 OF
               SHRI    HASAN   NEAR     PAIBANDH      BOUTIQUE
               MOHAMMADI MASJID STREET SHAHJAHANBAD
               BHOPAL OFFICE ADDRESSS MASKHOOR AHMED RIZVI
               POSTED AS DATA SCIENTIST TARGET CORPORATION
               INDIA PVT LTD. C-2 BLOCK MANYATA BU
               (KARNATAKA)

                                                                                .....RESPONDENT
               (NONE)

                           This application coming on for admission this day, the court passed the
               following:
                                                       ORDER

From perusal of report dated 17.11.2022 received from learned Principal District & Sessions Judge, Bhopal it reveals that MJCR No.512/2016 has been decided by learned First Additional Principal Judge, Family Court, Bhopal vide Signature Not Verified judgment dated 22.03.2018. Signed by: KAFEEL AHMED ANSARI Signing time: 12-01-2023 18:13:22 Since, the case has already been decided by the learned trial Court,

nothing survive to be adjudicated.

Accordingly the present petition is dismissed as rendered infructuous.

(RAJENDRA KUMAR (VERMA)) JUDGE kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 12-01-2023 18:13:22