Harish vs The State Of Madhya Pradesh
2025 Latest Caselaw 9217 MP

Madhya Pradesh High Court

Harish vs The State Of Madhya Pradesh on 13 September, 2025

           NEUTRAL CITATION NO. 2025:MPHC-IND:26426




                                                            1                               FA-1032-2016
                             IN     THE     HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                 BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                           &
                                                   SHRI PEYUSH JAIN
                                              ON THE 13th OF SEPTEMBER, 2025
                                                FIRST APPEAL No. 1032 of 2016
                                    HARISH S/O KISHANLALJI @ KISHANCHAND
                                                    Versus
                               THE STATE OF MADHYA PRADESH AND SEVEN OTHERS
                          Appearance:
                             Appellant by Shri Pourush Ranka - Advocate.
                             Respondents No.1, 2 and 8 by Shri Anand Bhatt - Government Advocate
                          appearing on behalf of the Advocate General.

                                                                ORDER

Today the case is listed before the Permanent & Continuous / National Lok Adalat under Section 20 of the Legal Services Authorities Act, 1987 for settlement between the parties.

2. The present first appeal under Section 96 of the Code of Civil Procedure, 1908 (herein after referred to as the Code) has been preferred by the appellant - plaintiff being aggrieved by judgment and decree dated

11.08.2016 passed in Civil Suit No.58-A of 2011 by the learned Third Additional District Judge, Mandsaur, District Mandsaur (MP), whereby the suit under Section 77 of the Registration Act, 1908 and for specific performance of the contract has been dismissed.

3 . IA No.8973 of 2025 , an application under Order 23 Rule 1 of the Code has been filed on behalf of the appellant, stating that the appellant does

NEUTRAL CITATION NO. 2025:MPHC-IND:26426

2 FA-1032-2016 not want to press the present appeal as well as the civil suit; and seeks permission to withdraw the present appeal as well as the civil suit filed before the Civil Court.

4. Learned counsel for the appellant submits that the appellant seeks to withdraw this appeal; and prays for refund of the Court Fees paid in the Civil Court as well as the High Court.

5. Only appeal is pending for consideration before this bench and on due consideration, IA No.8973 of 2025 is allowed; in view of the aforesaid, this appeal stands dismissed as withdrawn.

6. Since, the appeal is withdrawn before this Lok Adalat, let the Court fees, if any, paid by the appellant, be refunded after due verification.

                           (JUSTICE GAJENDRA SINGH)                                (PEYUSH JAIN)
                                    MEMBER                                            MEMBER
                          rcp