Mansharam vs The State Of Madhya Pradesh
2025 Latest Caselaw 7998 MP

Madhya Pradesh High Court

Mansharam vs The State Of Madhya Pradesh on 26 August, 2025

         NEUTRAL CITATION NO. 2025:MPHC-JBP:40764




                                                               1                                MP-1534-2017
                               IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          BEFORE
                                             HON'BLE SHRI JUSTICE DEEPAK KHOT
                                                   ON THE 26th OF AUGUST, 2025
                                                  MISC. PETITION No. 1534 of 2017
                                               MANSHARAM AND OTHERS
                                                        Versus
                                       THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                    Shri Varun Jain - Advocate for the petitioners.

                                    Shri Dinesh Prasad Patel - G.A. for the respondent/State.
                                    Shri Jagtendra Pd.Bansal - Advocate for the respondents No.2 to 6.

                                                                   ORDER

At the outset, learned counsel for the respondents has submitted that this petition has rendered infructuous, as the suit from which this petition has arisen has already been disposed of by the civil court. He has passed on Board a copy of the judgment and decree passed by the civil court.

The same is taken on record and be kept in the file. Considering the statement made by learned counsel for the

respondents, the present petition is dismissed as having been rendered infructuous.

(DEEPAK KHOT) JUDGE

HS

NEUTRAL CITATION NO. 2025:MPHC-JBP:40764

2 MP-1534-2017