Ghanshyam Meena vs Sanjeev Agarwal
2023 Latest Caselaw 9615 MP

                                                             1
                            IN      THE     HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                      BEFORE
                                    HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                  ON THE 26 th OF JUNE, 2023
                                              MISC. PETITION No. 3949 of 2022

                           BETWEEN:-
                           1.    GHANSHYAM MEENA S/O SHRI KISHAN LAL,
                                 AGED ABOUT 85 YEARS, GRAM GUVADI TEH AND
                                 DISTT SHEOPUR (MADHYA PRADESH)

                           2.    KAILASH MEENA S/O SHRI GHANSHYAM MEENA,
                                 AGED ABOUT 55 YEARS, GRAM GUVADI TEH.
                                 SHEOPUR (MADHYA PRADESH)

                                                                                          .....PETITIONER
                           (NONE)

                           AND
                           1.    SANJEEV AGARWAL S/O SHRI BALKISHAN
                                 AGARWAL, AGED ABOUT 45 YEARS, WARD NO. 9
                                 BYPASS HEAVY MACHINERY TEEN SHED K PASS
                                 SHEOPUR (MADHYA PRADESH)

                           2.    KANHAIYA LAL MEENA S/O SHRI KISHAN LAL,
                                 AGED ABOUT 64 YEARS, GRAM GUVADI TEHSIL
                                 SHEOPUR (MADHYA PRADESH)

                                                                                        .....RESPONDENTS
                           (SHRI SHYAM KISHORE SINGH JADON - ADVOCATE FOR RESPONDENT
                           NO.1)

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

It is submitted by the counsel for the respondent No.1 at bar that the suit out of which the present petition is filed, has already been disposed of and decided by the judgment and decree dated 06.02.2023. Hence, nothing survives

Signature Not Verified Signed by: NEETU SHASHANK Signing time: 27-06-2023 06:23:28 PM

for adjudication in the matter.

In the light of categorical statement made by the counsel for the respondent, present petition is dismissed as infructuous.

(MILIND RAMESH PHADKE) JUDGE neetu

Signature Not Verified Signed by: NEETU SHASHANK Signing time: 27-06-2023 06:23:28 PM