Gulfam Khan vs The State Of Madhya Pradesh
2024 Latest Caselaw 21297 MP

Madhya Pradesh High Court

Gulfam Khan vs The State Of Madhya Pradesh on 6 August, 2024

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                                    1                                    CR-424-2014
                                   IN    THE       HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                             BEFORE
                                           HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                        ON THE 6 th OF AUGUST, 2024
                                                       CIVIL REVISION No. 424 of 2014
                                                   GULFAM KHAN AND OTHERS
                                                            Versus
                                           THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Shri Ankit Agnihotri - Advocate for the applicants.
                              Ms. S.C.V. Rao - Panel Lawyer for respondent/State.

                                                                     ORDER

This civil revision has been preferred by the applicants/plaintiffs challenging the order dated 02.07.2014 passed by First Additional District Judge, Nasrullaganj, District Sehore, in MJC No.30/2013 whereby first appellate Court while dismissing the civil appeal as barred by limitation affirmed the judgment and decree dated 10.04.2013 passed by Civil Judge Class-II, Nasrullaganj, District Sehore, in Civil Suit No.22- A/2011.

2. After arguments for sometime learned counsel for the applicants prays for withdrawal of this civil revision with liberty to file second appeal against the order dated 02.07.2014 passed by first appellate Court.

3. Prayer being reasonable is accepted and this civil revision is permitted to be

withdrawn and is hereby disposed off with the aforesaid liberty.

4. Registry is directed to return the certified copy of order dated 02.07.2014 to learned counsel for the applicants after retaining its photocopy on record.

5. Misc. application(s), pending if any, shall stand closed.

(DWARKA DHISH BANSAL) JUDGE

2 CR-424-2014 SN