Smt. Prabhadevi Gupta vs Naveen Mittal
2023 Latest Caselaw 17237 MP

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                  AT GWALIOR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                               ON THE 16 th OF OCTOBER, 2023
                                               MISC. PETITION No. 3247 of 2022

                           BETWEEN:-
                           SMT. PRABHADEVI GUPTA W/O JITENDRA KUMAR
                           GUPTA, AGED ABOUT 67 YEARS, OCCUPATION:
                           HOUSEWIFE    R/O   HANS TRAVELS 15/3, SOUTH
                           TUKOGANJ NEAR HDFC BANK DHAKKAN WALA KUA
                           DISTRICT INDORE (MADHYA PRADESH)

                                                                                          .....PETITIONER
                           (NONE FOR THE PETITIONER)

                           AND
                           NAVEEN MITTAL S/O RAJKUMAR MITTAL, AGED
                           ABOUT 42 YEARS, OCCUPATION: BUSINESS R/O MITTAL
                           BHAWAN KAMPOO LASHKAR GWALIOR (MADHYA
                           PRADESH)

                                                                                         .....RESPONDENT
                           (BY SHRI AJAY BANSAL - ADVOCATE)

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

This petition has been filed against the impugned order dated 01.07.2022

passed by the Court of learned 14t h Civil Judge, Class -II, Gwalior in case No.A/2019 whereby the objection raised by the petitioner/defendant in relation to the insufficient stamp duty quo the judgment and decree dated 31.08.1988

passed by the learned 4th Civil Judge, Class-II has been dismissed.

O n perusal of the record, it is seen that on 03.09.2022, petitioner was directed to supply the copy of petition alongwith documents to counsel for the Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 17-10-2023 10:56:40 AM

caveator but it is submitted that copy has not been supplied till date.

Previously, on 03.08.2022 none present on behalf of the petitioner. Today also, no one has appeared on behalf of the petitioner.

Therefore, it seems that the petitioner has lost her interest in prosecuting the present petition.

Hence, this petition is dismissed for want of prosecution. Let a copy of this order be sent to the concerned Court.

(AVANINDRA KUMAR SINGH) JUDGE Adnan

Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 17-10-2023 10:56:40 AM