Ashok vs Arun Singaur
2023 Latest Caselaw 17728 MP

                                                              1
                            IN     THE       HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                    BEFORE
                                 HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                                               ON THE 25 th OF OCTOBER, 2023
                                               MISC. PETITION No. 6189 of 2023

                           BETWEEN:-
                           ASHOK S/O PUNNULAL HARDAHA, AGED ABOUT 55
                           YEARS, OCCUPATION: AGRICULTURE R/O WARD NO. 4
                           IN FRONT OF KRASHI UPAJ MANDI BAMHANI BANJAR
                           TEHSIL AND DISTRICT MANDLA (MADHYA PRADESH)

                                                                                           .....PETITIONER
                           (BY SHRI PUSHPENDRA DEV PANDEY - ADVOCATE)

                           AND
                           1.    ARUN SINGAUR S/O KODULAL SINGAUR R/O
                                 WARD NO. 4 BAMHANI BANJAR TEHSIL AND
                                 DISTRICT MANDLA (MADHYA PRADESH)

                           2.    NAGAR        PANCHAYAT  PARISHAD BAMHANI
                                 B A N J A R OFFICE NAGAR PALIKA PARISHAD
                                 BAMHANI BANJAR TEHSIL MANDLA AND
                                 DISTRICT MANDLA (MADHYA PRADESH)

                                                                                        .....RESPONDENTS


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

This petition under Article 227 of Constitution of India has been field against the order dated 20.09.2023 passed by Second Civil Judge, Senior Division, Mandla, District Mandla in RCSA No.73/2018.

It is submitted by counsel for petitioner that judgment has been pronounced by the trial court, therefore, this petition has rendered infructuous.

Signature Not Verified Accordingly, it is prayed that petitioner may be permitted to withdraw this Signed by: TRUPTI GUNJAL Signing time: 26-10-2023 11:06:28

petition with liberty to raise the grounds in appeal.

With aforesaid liberty, the petition is dismissed as infructuous.

(G.S. AHLUWALIA) JUDGE TG /-

Signature Not Verified Signed by: TRUPTI GUNJAL Signing time: 26-10-2023 11:06:28