Chingoli Kaachi vs Govind Singh Sengar
2023 Latest Caselaw 16533 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                          SA No. 630 of 2008
                                            (CHINGOLI KAACHI Vs GOVIND SINGH SENGAR AND OTHERS)

                           Dated : 06-10-2023
                                   Shri Anand V. Bhardwaj - Advocate for the appellant.

                                   Shri J.S. Kaurav - Advocate for respondent No.1.

Shri Rohit Shrivastava - Panel Lawyer for respondent No.4/ State. Shri H.K. Shukla - Advocate for the intervenor. At the outset, learned counsel for the intervenor seeks to withdraw I.A. No.1923/2023, an application under Order 22 Rule 10 alongwith Order 1 Rule

10 and 151 of CPC.

Prayer allowed.

Accordingly, I.A. No.1923/2023 is dismissed as withdrawn. As a consequence thereof, I.A. No.1924/2023 also becomes infructuous and is dismissed as such but with the observation that in the dispute of land where a certain party who claims to be the owner of the property on the basis of any revenue documents/ sale deed if he is not a party, then on a general principle of law that judgment will not apply to him.

Let the matter be listed for final hearing in due course.

(AVANINDRA KUMAR SINGH) JUDGE

Adnan

Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 07-10-2023 03:48:55 PM