Smt. Rani vs Surendra Kumar
2023 Latest Caselaw 4128 MP

                                 1
 IN     THE      HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                            BEFORE
                HON'BLE SHRI JUSTICE ROHIT ARYA
                     ON THE 15 th OF MARCH, 2023
                  MISC. CIVIL CASE No. 1073 of 2021

BETWEEN:-
SMT. RANI W/O SHRI SURENDRA KUMAR GUPTA, D/O
SHRI ACCHELAL GUPTA, AGE 41 YEARS, OCCUPATION:
HOUSEWIFE, R/O COLLEGE CHORAHA PICHORE,
DISTRICT SHIVPURI, PRESENT ADDRESS NIKHRA
HOUSE, DURGA COLONY, FARSH WALI GALI,
MADHAVGANJ,    LASHKAR,    GWALIOR    (MADHYA
PRADESH).

                                                              .....APPLICANT
(BY SHRI PRAKASH BRARU - ADVOCATE)

AND
SURENDRA KUMAR S/O BABULAL GUPTA, AGED
ABOUT 47 YEARS, OCCUPATION: SHOPKEEPER AND
AGRICULTURIST, R/O    NEAR COLLEGE CHORAHA
PICHORE DISTRICT SHIVPURI (MADHYA PRADESH).

                                                           .....RESPONDENT
(BY SHRI S.D.SINGH - ADVOCATE)

      This application coming on for admission this day, the court passed the

following:
                                  ORDER

In the light of the fact that the proceeding in the court of Additional Sessions Judge, Pichhor, District Shivpuri in Case No. 40/2021 has already come to an end with the judgment dated 04.01.2023, nothing survives in this MCC seeking transfer of proceeding from the Sessions Court Pichhor to Family Court Gwalior and therefore the same has rendered infructuous.

Accordingly, MCC stands dismissed as infructuous.

(ROHIT ARYA) JUDGE SP

SANJEEV KUMAR PHANSE 2023.03.16 18:18:37 +05'30'