Dilip Rodhe vs Smt. Shakuntalabai
2024 Latest Caselaw 4426 MP

Madhya Pradesh High Court

Dilip Rodhe vs Smt. Shakuntalabai on 15 February, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                           1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                             ON THE 15 th OF FEBRUARY, 2024
                                              CIVIL REVISION No. 235 of 2023

                           BETWEEN:-
                           1.    DILIP RODHE S/O LATE SHRI LAXMAN RODHE,
                                 AGED ABOUT 51 YEARS, BADI KI POL, RAJPURA
                                 BURHANPUR, DISTRICT BURHANPUR (MADHYA
                                 PRADESH)

                           2.    RAVINDRA RODHE S/O LATE SHRI LAXMAN
                                 RODHE, AGED ABOUT 41 YEARS, R/O BADI KI POL
                                 RAJPURA, BURHANPUR DISTRICT BURHANPUR
                                 (MADHYA PRADESH)

                           3.    VILAS RODHE S/O LATE SHRI LAXMAN RODHE,
                                 AGED ABOUT 46 YEARS, R/O BADI KI POL
                                 RAJPURA BURHANPUR DISTRICT BURHANPUR
                                 (MADHYA PRADESH)

                                                                                     .....PETITIONERS
                           (BY SHRI SUGHOSH BHAMORE - ADVOCATE)

                           AND
                           1.    SMT.  SHAKUNTALABAI   W/O  SHIBAJIRAO
                                 MALVEKAR,   AGED   ABOUT  68   YEARS,
                                 OCCUPATION: HOUSEWIFE, R/O H.NO. 44
                                 GODAVARI NAGAR, MUKTAINAGAR DISTRICT
                                 JALGAON (MAHARASHTRA)

                           2.    SHRIMAN PRESIDENT /SECRETARY THROUGH
                                 SHRI LAXMINAGAR GRAH NIRMAN SAHKARI
                                 SAMITI  BURHANPUR OFFICE LOCATED AT
                                 LAXMINAGAR     BURHANPUR      DISTRICT
                                 BURHANPUR (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                           (BY SHRI SAKET MALIK - ADVOCATE)

                                 This revision coming on for admission this day, th e court passed the
                           following:
Signature Not Verified
Signed by: RAJESH
MAMTANI
Signing time: 17-02-2024
16:55:51
                                                                 2
                                                                 ORDER

This civil revision arise out of impugned order dated 13.3.2023 passed by First Civil Judge Class-II, Burhanpur passed in civil suit (RCSA No.63/2016).

At the outset, learned counsel for the petitioners submits that aforesaid civil suit has already been dismissed by the trial Court vide judgment dated 01.7.2023 and hence, this revision has rendered infructuous.

Since the civil suit has already been dismissed, therefore, learned counsel for the petitioner seeks to withdraw instant civil revision.

There is no opposition. Accordingly, this civil revision stands dismissed

as withdrawn having rendered infructuous.

AVANINDRA KUMAR SINGH) JUDGE RM