Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ramkushal Tiwari vs The State Of Madhya Pradesh
2023 Latest Caselaw 15061 MP

Citation : 2023 Latest Caselaw 15061 MP
Judgement Date : 12 September, 2023

Madhya Pradesh High Court
Ramkushal Tiwari vs The State Of Madhya Pradesh on 12 September, 2023
Author: Avanindra Kumar Singh
                                                                1
                            IN       THE       HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       BEFORE
                                    HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                                ON THE 12 th OF SEPTEMBER, 2023
                                                   FIRST APPEAL No. 779 of 2022

                           BETWEEN:-
                           RAMKUSHAL TIWARI S/O LATE SHRI RAMBALLABH
                           TIWARI, AGED ABOUT 71 YEARS, R/O VILLAGE
                           BHATHIYA, TEHSIL JAITPUR, DISTRICT- SHAHDOL,
                           M.P. (MADHYA PRADESH)

                                                                                            .....APPELLANT
                           (BY NONE)

                           AND
                           THE STATE OF MADHYA PRADESH THROUGH
                           COLLECTOR SHAHDOL DISTRICT- SHAHDOL M.P.
                           (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                           (BY SHRI SHESHMANI MISHRA - PANEL LAWYER )

                                    T h is appeal coming on for orders this day, t h e cou rt passed the
                           following:
                                                                 ORDER

Learned District Judge, Shahdol in Civil Suit No. 61/2019, vide judgment and decree dated 12.03.2022 dismissed the civil suit of the appellant.

As none appeared for the appellant today, even in the pass over round, it seems that he has lost interest in prosecuting the appeal. Hence, the instant appeal stands dismissed for want of prosecution.

Let copy of the order be sent back along with record of the concerned Court.

Signature Not Verified Signed by: VIKRAM SINGH Signing time: 14-09-2023 11:21:37

(AVANINDRA KUMAR SINGH) JUDGE Vikram

Signature Not Verified Signed by: VIKRAM SINGH Signing time: 14-09-2023 11:21:37

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter