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Radhu vs Jhitra
2023 Latest Caselaw 16410 MP

Citation : 2023 Latest Caselaw 16410 MP
Judgement Date : 5 October, 2023

Madhya Pradesh High Court
Radhu vs Jhitra on 5 October, 2023
Author: Achal Kumar Paliwal
                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                          SA No. 789 of 2022
                                                  (RADHU AND OTHERS Vs JHITRA AND OTHERS)

                           Dated : 05-10-2023
                                  Shri Rahul Yadav - Advocate for appellant.

                                  Shri Padmnabh Saxena - Advocate for respondent No.1.

Heard on I.A. No.2060/2022. Learned counsel for the respondent No.1 submits that there are no grounds to grant relief as prayed in the aforesaid I.A.

In view of the impugned judgment and evidence on record, the order passed on 17.08.2023 is made absolute. I.A. No.2060/2023 is disposed.

List the matter for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

N.R.

Signature Not Verified Signed by: NARENDRA KUMAR RAIPURIA Signing time: 06-10-2023 19:38:33

 
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