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Satish Gour vs Smt. Nibha Gour (Patel)
2023 Latest Caselaw 677 MP

Citation : 2023 Latest Caselaw 677 MP
Judgement Date : 11 January, 2023

Madhya Pradesh High Court
Satish Gour vs Smt. Nibha Gour (Patel) on 11 January, 2023
Author: Dwarka Dhish Bansal
                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                              ON THE 11 th OF JANUARY, 2023
                                             MISC. PETITION No. 5672 of 2022

                          BETWEEN:-
                          SATISH GOUR S/O SHRI MAKHANLAL GOUR, AGED
                          ABOUT 44 YEARS, OCCUPATION: PRIVATE JOB MAKAN
                          NO. 3 UNIK PARISAR SANKALAP PUBLIC SCHOOL KE
                          PAAS AAHMADPUR KALA HOSHANGGABAD ROAD
                          BHOPAL M.P. (MADHYA PRADESH)

                                                                                         .....PETITIONER
                          (BY SHRI S.K. SHARMA-ADVOCATE)

                          AND
                          SMT. NIBHA GOUR (PATEL) D/O SHRI MURARILAL
                          PATEL, AGED ABOUT 42 YEARS, MEHRAGAW PATEL
                          MOHALLA RADHAKRISHNA MANDIR KE PAAS
                          ITARSHI DISTRICT HOSHANGABAD M.P. (MADHYA
                          PRADESH)

                                                                                      .....RESPONDENTS


                                This petition coming on for admission this day, th e court passed the

                          following:
                                                             ORDER

This miscellaneous petition has been preferred by the petitioner/defendant

challenging the order dated 19.09.2022 passed by 10t h Civil Judge Class-II, Bhopal in civil suit no.790-A/2021 whereby application filed by the defendant/petitioner under Section 10 of CPC has been dismissed.

After arguments at length, learned counsel for the petitioner prays for withdrawal of this petition with liberty to move an application under Section 24 of the CPC before the District Judge, Bhopal for direction to transfer both the Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 1/16/2023 2:59:23 PM

pending civil suits in one Court with the further direction to decide the same together on the same date just with a view to avoid passing of conflicting judgment(s) in both the suits.

Prayer being reasonable is accepted. Accordingly, this petition is disposed off with the aforesaid liberty. Interim application(s), if any, shall also stand disposed off.

(DWARKA DHISH BANSAL) JUDGE sh

Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 1/16/2023 2:59:23 PM

 
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