Madhya Pradesh High Court

Smt. Tara Bai vs Jagendra Prasad Isthapak on 9 May, 2024

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                           1
                          IN      THE     HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                  BEFORE
                               HON'BLE SHRI JUSTICE GURPAL SINGH AHLUWALIA
                                                 ON THE 9 th OF MAY, 2024
                                            WRIT PETITION No. 6123 of 2017

                         BETWEEN:-
                         SMT. TARA BAI W/O SHIVERAM, AGED ABOUT 55
                         YEAR S , R/I JAGENDRA KUMAR ISHTAPAK HOUSE
                         TEENGULLI CHOWRAHA CIVIL WARD NO.8, NEAR
                         AGARWAL SCHOOL, DAMOH, DISTRICT DAMOH
                         (MADHYA PRADESH)

                                                                                         .....PETITIONER
                         (NONE)

                         AND
                         JAGENDRA PRASAD ISTHAPAK S/O BENI PRASAD
                         ISTHAPAK, AGED ABOUT 72 YEARS, OCCUPATION:
                         RETIRE PROFESSOR R/P A-9, CONFORT SELE JANKI
                         NAGAR, CHUNABHATTI, BHOPAL (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                         (NONE)

                               Th is petition coming on for hearing this day, th e court passed the
                         following:
                                                            ORDER

This petition under Article 227 of the Constitution of India has been filed against order dated 26.11.2016 passed by Additional Judge to the Court of 1st Civil Judge Class-II, Damoh in Civil Suit No.2400025/2015.

(2) None appears for the petitioner. (3) It has been informed by the office that civil suit has been decreed by judgment and decree dated 17.11.2022. Thus, the petition has rendered infructuous.

(4) It is, accordingly, dismissed as infructuous.

(G.S. AHLUWALIA) JUDGE JP