Smt. Gyanwati Rai vs Harjeet Oberai
2023 Latest Caselaw 909 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. 1734 of 2022

                           BETWEEN:-
                           1.    SMT. GYANWATI RAI W/O LATE SHRI PRAKASH
                                 RAI, AGED ABOUT 84 YEARS, OCCUPATION:
                                 HOUSEHOLD LADY RESIDENTS OF 610, 32
                                 DENNING ROAD SOUTH CIVIL LINES, JABALPUR
                                 (MADHYA PRADESH)

                           2.    PALASH RAI S/O LATE SHRI PRAKASH RAI, AGED
                                 ABOUT 51 YEARS, OCCUPATION: PRIVATE JOB
                                 R/O 610, 32 DENNING ROAD SOUTH CIVIL LINES
                                 JABALPUR (MADHYA PRADESH)

                                                                                        .....APPELLANT
                           (BY SHRI ANURAG TIWARI - ADVOCATE)

                           AND
                           HARJEET OBERAI S/O SHRI MAKHAN SINGH, AGED
                           ABOUT 63 YEARS, R/O 1061 RIDGE ROAD JABALPUR
                           (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                           (SHRI ABHISHEK DILRAJ - ADVOCATE ON CAVEAT)

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

This Second Appeal under Section 100 CPC has been filed against the judgment and decree dated 12.07.2022 passed by the 15th District Judge, Jabalpur (M.P.) in MJC No.1348/2019 arising out of judgment and decree dated 22.07.2019 passed by 9th Civil Judge, Class-II, Jabalpur in Regular Civil Suit No.A/3400054/2014.

Signature Not Verified Signed by: SHANU RAIKWAR Signing time: 17-01-2023 19:05:56

At the outset, it is submitted by the counsel for the appellants that the matter has been compromised out of the Court, therefore, he may be permitted to withdraw this Appeal.

Prayer allowed.

The Appeal is accordingly dismissed as withdrawn.

(G.S. AHLUWALIA) JUDGE Shanu

Signature Not Verified Signed by: SHANU RAIKWAR Signing time: 17-01-2023 19:05:56