Ashutosh vs Gajendra Singh
2024 Latest Caselaw 4784 MP

Madhya Pradesh High Court

Ashutosh vs Gajendra Singh on 19 February, 2024

Author: Anil Verma

Bench: Anil Verma

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRR No. 1608 of 2023
                                                       (ASHUTOSH Vs GAJENDRA SINGH)

                           Dated : 19-02-2024
                                  Shri Nipun Choudhary, learned counsel for the Petitioner .

                                  Shri Gaurav Panchal, learned counsel for the Respondent [R-1].

Both the parties have filed joint compromise petition I.A no 2154/2024. Both the parties are directed to appear before the Principal Registrar of this Court for verification of factum of compromise on 26/02/2024

Principal Registrar of this Court is directed to verify the factum of compromise and submit a report in that regarding before this Court till the next date of hearing.

Also heard on I.A no 5570/2023, which is an application for dispensing with filing of certified copy of the impugned judgment.

Original record has been received, therefore, the IA is allowed and the appellant is exempted from filing of impugned judgment.

Also heard on IA no.. 2694/2024, which is an application for stay. Counsel for the respondent has no objection as the matter has amicably

settled between both the parties.

In view of the compromise petition, the IA is allowed and it is directed that till further order, no coercive action shall be taken against the appellant.

List the matter along with verification report.

(ANIL VERMA) JUDGE

amol