Anant Rao Gadre vs Smt.Gunwati Bai & Ors.
2023 Latest Caselaw 899 MP

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                                              ON THE 16 th OF JANUARY, 2023
                                             SECOND APPEAL No. 854 of 1999

                           BETWEEN:-
                           1. SMT. SUBHRA GADRE, AGED ABOUT 69 YEARS, W/O
                           LATE SHRI ANANT RAO GADRE, R/O SUYOG, OPPOSITE
                           STATE    BANK   OF INDIA,    ITARSI,  DISTRICT
                           HOSHANGABAD (MADHYA PRADESH)

                           2. SHRIKANT GADRE, AGED ABOUT 42 YEARS S/O LATE
                           SHRI ANANT RAO GADRE, R/O SUYOG, OPPOSITE
                           STATE   BANK   OF INDIA,    ITARSI,   DISTRICT
                           HOSHANGABAD (MADHYA PRADESH)

                           3. SUDHIR GADRE, AGED ABOUT 45 YEARS S/O LATE
                           SHRI ANAND RAO GADRE R/O SUYOG, OPPOSITE STATE
                           BANK OF INDIA, ITARSI, DISTRICT HOSHANGABAD
                           (MADHYA PRADESH)

                           4. SMT. SUNITI MARATHE, AGED ABOUT 43 YEARS, W/O
                           SHRI ARVIND MARARHE, D/O LATE SHRI ANANT RAO
                           GADRE, R/O 25, H.I.G. HUDKO, AMDI NAGAR, BHILAI

                                                                                      .....APPELLANTS
                           (BY SHRI ISHTEYAQ HUSAIN - ADVOCATE)

                           AND
                           1. DINESH KUMAR AGED ABOUT 48 YEARS S/O LATE
                           SUNDERLAL DUBEY, R/O IN FRONT OF STATE BANK OF
                           INDIA ITARSI, DISTRICT HOSHANGABAD (MADHYA
                           PRADESH)

                                                                                    .....RESPONDENTS
                           (BY MS. SUDIPTA CHOUBEY - ADVOCATE)

                                 Th is appeal coming on for direction this day, th e court passed the
                           following:
                                                            ORDER

This second appeal under Section 100 of CPC has been filed against the Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 18-01-2023 18:31:34

judgment and decree dated 16.04.1999 passed by Second Additional District Judge, Hoshangabad in RCA No.7-A/1996 arising out judgment and decree dated 05.02.1996 passed by Civil Judge Class-II, Itarsi in Civil Suit No.23- A/1989.

It is submitted by the counsel for the appellants that an out of Court settlement has taken place and the respondent has vacated the premises. Accordingly, it is prayed that he may be permitted to withdraw this appeal.

The appeal is accordingly dismissed as withdrawn.

(G.S. AHLUWALIA) JUDGE vc

Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 18-01-2023 18:31:34