Krishna Rao vs Sweety
2023 Latest Caselaw 10644 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                  ON THE 11 th OF JULY, 2023
                                              SECOND APPEAL No. 2228 of 2022

                           BETWEEN:-
                           KRISHNA RAO S/O SHRI NARSINGH NALLOL, AGED
                           ABOUT 65 YEARS, OCCUPATION: THROUGH POWER OF
                           ATTORNY KAMLESH, S/O KRISHNA RAO MALLOL,
                           CAPITAL DAYNUMA IN FRONT OF SHANI TEMPLE,
                           BETULGANJ, BETUL (MADHYA PRADESH)

                                                                                          .....APPELLANT
                           (BY SHRI ATUL CHOUDHARY - ADVOCATE WITH MS. JAYA KUSHWAHA -
                           ADVOCATE)

                           AND
                           SWEETY   W/O    SHRI   PREMCHAND       AGRAWAL
                           OCCUPATION: BUSINESS CIVIL LINES, DISTRICT BETUL
                           (MADHYA PRADESH)

                                                                                        .....RESPONDENT
                           (BY SHRI SHUBHAM RAI - ADVOCATE )

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

At the outset, learned counsel for the parties submit that this second appeal is arising out of decree of eviction passed by learned Courts below and in the execution proceedings, the parties have already filed compromise application on which final order is to be passed tomorrow i.e. on 12.07.2023.

In view of the aforesaid, learned counsel for the appellant prays for withdrawal of this second appeal with the observation that judgment and decree passed by the Courts below shall remain subject to final outcome of the Signature Not Verified Signed by: ANUPRIYA SHARMA CHOUBEY Signing time: 12-07-2023 17:11:45

compromise application.

Accordingly, this second appeal is permitted to be withdrawn. Interim application(s), if any, shall stand dismissed.

(DWARKA DHISH BANSAL) JUDGE anu

Signature Not Verified Signed by: ANUPRIYA SHARMA CHOUBEY Signing time: 12-07-2023 17:11:45