Mo. Maqsood vs Smt. Shakuntala Mishra
2023 Latest Caselaw 10448 MP

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                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                               ON THE 10 th OF JULY, 2023
                                             CIVIL REVISION No. 260 of 2021

                          BETWEEN:-
                          MO. MAQSOOD S/O LATE ABDUL GANI, AGED ABOUT 52
                          YEAR S, R/O NAI BASTI TAHSIL RAGHURAJ NAGAR,
                          DISTRICT SATNA M.P. (MADHYA PRADESH)

                                                                                      .....APPLICANT
                          (BY SHRI ARVIND K. SHRIVASTAVA - ADVOCATE)

                          AND
                          1.    SMT.    SHAKUNTALA MISHRA W/O      LATE
                                RAJENDRA      PRASAD    MISHRA R/O NEAR
                                VETERINRY HOSPITAL,SAVARKAR WWARD, NAI
                                BASTI, KATNI M.P. (MADHYA PRADESH)

                          2.    KALPANA MISHRA D/O RAJENDRA MISHRA,
                                AGED ABOUT 44 YEARS, NEEL KANTH VIHAR
                                COLONY ADHARTAL (MADHYA PRADESH)

                          3.    VANDANA AWASTHI D/O RAJENDRA MISHRA,
                                AGED ABOUT 43 YEARS, H.NO. 806 NEAR BEHIND
                                BADE JAIN MANDIR GARHA (MADHYA PRADESH)

                          4.    KU. PREETI MISHRA D/O RAJENDRA MISHRA,
                                AGED ABOUT 31 YEARS, NEAR VETERINARY
                                COLLEGE HOSPITAL SAVARKAR WARD NAI
                                BASTI KATNI (MADHYA PRADESH)

                          5.    ANAND MISHRA S/O RAJENDRA MISHRA, AGED
                                ABOUT 35 YEARS, NEAR VETERINARY COLLEGE
                                HOSPITAL SAVARKAR WARD NAI BASTI KATNI
                                (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (BY SHRI SANTOSH KUMAR PATHAK - ADVOCATE )

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

Signature Not Verified
Signed by: ANUPRIYA
SHARMA CHOUBEY
Signing time: 7/11/2023
10:11:17 AM
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                          following:
                                                              ORDER

After arguments at length, learned counsel for the applicant prays for withdrawal of this civil revision with liberty to avail appropriate remedy before the appropriate forum against the exparte judgment and decree passed in the civil suit with the support that in subsequent civil suit No.10A/2009 decided on 02.01.2012, the land in question has already been declared of the ownership of the State Government and the matter is still pending in the second appeal No.1129/2013.

Prayer being reasonable, is accepted and this civil revision is permitted to be withdrawn with the aforesaid liberty.

Interim application(s), if any, shall stand dismissed. If any appropriate remedy is availed by the applicant within a period of two months, the same shall be decided by the concerning Court without being influenced by the impugned order passed by the executing Court.

(DWARKA DHISH BANSAL) JUDGE anu

Signature Not Verified Signed by: ANUPRIYA SHARMA CHOUBEY Signing time: 7/11/2023 10:11:17 AM