Ravinandan Prasad Tiwari vs Manish Kumar Shukla
2023 Latest Caselaw 822 MP

                                                           1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                    HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                              ON THE 13 th OF JANUARY, 2023
                                              CIVIL REVISION No. 770 of 2022

                          BETWEEN:-
                          RAVINANDAN PRASAD TIWARI S/O GANGA PRASAD
                          TIWARI, AGED ABOUT 64 YEARS, R/O GRAM LOHI NO. 2
                          GUDH ROAD TEHSIL- HUZUR, DISTRICT- REWA, M.P.
                          (MADHYA PRADESH)

                                                                                       .....APPPLICANT
                          (BY SHRI VIVEK BADERIYA- ADVOCATE )

                          AND
                          1.    MANISH KUMAR SHUKLA S/O NAGENDRA
                                PRASAD SHUKLA, AGED ABOUT 38 YEARS, R/O
                                GRAM DUARA TEHSIL- RAIPUR KARCHULIYAN,
                                DISTRICT- REWA, M.P. (MADHYA PRADESH)

                          2.    RAKESH TIWARI S/O GOMTI TIWARI, AGED
                                ABOUT 43 YEARS, R/O GRAM BENIDIEH, TEHSIL
                                JAWA, DISTRICT REWA (MADHYA PRADESH)

                          3.    VIVEK MISHRA S/O LALJI MISHRA, AGED ABOUT
                                32 YEARS, OCCUPATION-DRIVER, R/O GRAM
                                DHAAWAIYA, TEHSIL MANGAWA, DISTRICT
                                REWA (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                          (NONE )

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

After arguments at length, learned counsel for the applicant prays for withdrawal of this civil revision with liberty to challenge the judgment and decree dated 16.07.2018 passed in Civil Suit No.5-B/2016. Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/13/2023 5:52:49 PM

The applicant is always at liberty to file appeal against the judgment and decree passed against him, certainly subject to law of limitation.

Accordingly, this civil revision is disposed off as withdrawn with the aforesaid liberty.

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

(DWARKA DHISH BANSAL) JUDGE VPA

Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/13/2023 5:52:49 PM