Dinesh Pratap Singh vs Anoop Singh( Dead) Through Lrs ...
2023 Latest Caselaw 7678 MP

                             1
 IN    THE     HIGH COURT OF MADHYA PRADESH
                    AT JABALPUR
                         BEFORE
      HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                    ON THE 10 th OF MAY, 2023
                 MISC. PETITION No. 2386 of 2023

BETWEEN:-
DINESH PRATAP SINGH S/O LATE SHRI BHAGDATT
SINGH, AGED ABOUT 72 YEARS, OCCUPATION:
AGRICULTURIST, R/O VILLAGE DEMHA, TAHSIL
GOPAD BANAS, DISTRICT SIDHI (MADHYA PRADESH)

                                                    .....PETITIONER
(BY SHRI DWARIKA SINGH CHOUHAN- ADVOCATE FOR THE
PETITIONER)

AND
      ANOOP SINGH( DEAD) THROUGH LRS
1.    LALJI SINGH S/O LATE SHRI ANOOP SINGH, AGED
      ABOUT 40 YEARS, R/O VILALGE DEM HA, TAHSIL
      GOPAD BANAS, DISTRICT SIDHI (MADHYA
      PRADESH)

2.    PRITHVIRAJ SINGH S/O LATE SHRI ANOOP
      SINGH, AGED ABOUT 35 YEARS, R/O VILLAGE
      DEMHA, TAHSIL GOPAD BANAS, DISTRICT SIDHI
      (MADHYA PRADESH)

3.    YASHWANT S/O LATE SHRI ANOOP SINGH, AGED
      ABOUT 32 YEARS, R/O VILLAGE DEMHA, TAHSIL
      GOPAD BANAS, DISTRICT SIDHI (MADHYA
      PRADESH)

4.    BUDDHMAN SINGH S/O LATE SHRI ANOOP
      SINGH, AGED ABOUT 27 YEARS, R/O VILLAGE
      DEMHA, TAHSIL GOPAD BANAS, DISTRICT SIDHI
      (MADHYA PRADESH)

5.    RAMKALI W/O LATE SHRI ANOOP SINGH, AGED
      ABOUT 65 YEARS, R/O VILLAGE DEMHA, TAHSIL
      GOPAD BANAS, DISTRICT SIDHI (MADHYA
      PRADESH)

6.    BRIJENDRA BAHADUR SINGH S/O KALANDAR
                                 2
         SINGH, AGED ABOUT 66 YEARS, OCCUPATION:
         AGRICULTURIST, R/O VILLAGE DEMHA, TAHSIL
         GOPAD BANAS, DISTRICT SIDHI (MADHYA
         PRADESH)

7.       STATE  OF   MADHYA    PRADESH, THROUGH
         COLLECTOR SIDHI (MADHYA PRADESH)

                                                                .....RESPONDENTS
(BY MS. SHANTI TIWARI- PANEL LAWYER FOR THE RESPONDENT/STATE
)

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

This petition under Article 227 of the Constitution of India has been filed

against the order dated 18.04.2023 passed by Civil Judge Class-II, Senior Division, Sidhi in Civil Suit No. 140-A/2018.

At the outset, it is submitted by the counsel for the petitioner that today the case is fixed before the trial Court for delivery of judgment, therefore, he may be permitted to withdraw this petition with liberty to raise all the points in appeal, if occasion arises.

With aforesaid liberty, the petition is dismissed as withdrawn.

(G.S. AHLUWALIA) JUDGE ashish ASHISH KUMAR LILHARE 2023.05.10 17:55:40 +05'30'