Smt. Sushila Patel vs Vijay Kurmi
2023 Latest Caselaw 9314 MP

                                                               1
                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                    ON THE 21 st OF JUNE, 2023
                                                MISC. PETITION No. 2992 of 2023

                            BETWEEN:-
                            SMT. SUSHILA PATEL W/O SHRI RAMESH PATEL, AGED
                            ABOUT 56 YEARS, OCCUPATION: HOUSE WIFE R/O
                            VILLAGE MADARIYA KAMAL (CHANDORA MADIYA)
                            TAHSIL AND DISTRICT DAMOH (MADHYA PRADESH)

                                                                                             .....PETITIONER
                            (BY SHRI Z.M. SHAH, ADVOCATE)

                            AND
                            1.    VIJAY KURMI S/O SHRI BIHARI KURMI
                                  OCCUPATION:   CULTIVATOR    R/O  VILLAGE
                                  KHAJARI TAHSIL AND DISTT. DAMOH (MADHYA
                                  PRADESH)

                            2.    BABULAL RAI S/O NATHURAM RAI OCCUPATION:
                                  CULTIVATOR NAYA BAZAR TAHSIL AND DISTT.
                                  (MADHYA PRADESH)

                            3.    STATE OF M.P. THROUGH COLLECTOR DISTT.
                                  DAMOH (MADHYA PRADESH)

                            4.    GAJANAND PATEL S/O SHRI RAMA PRASAD
                                  KURMI VILLGE MARANORU TAHSIL PATHARIYA
                                  DISTT. (MADHYA PRADESH)

                                                                                          .....RESPONDENTS
                            (BY SHRI SURENDRA VERMA, ADVOCATE FOR RESPONDENT 1)

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

After arguments learned counsel for the parties submits that now the civil suit is at the stage of passing of judgment, therefore, the learned counsel for the Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 6/22/2023 11:26:25 AM

petitioner prays for withdrawal of this miscellaneous petition with liberty to raise the grounds in appeal, if occasion arises.

2. Prayer being reasonable, is accepted and this miscellaneous petition is dismissed as withdrawn with the aforesaid liberty.

3. Interim application(s), if any, shall stand dismissed.

(DWARKA DHISH BANSAL) JUDGE Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 6/22/2023 11:26:25 AM