Madhya Pradesh High Court
Keshav Chamar (Charmakar) vs Rakesh Kumar Beohar on 9 May, 2025
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
NEUTRAL CITATION NO. 2025:MPHC-JBP:21974
1 MP-2386-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
ON THE 9 th OF MAY, 2025
MISC. PETITION No. 2386 of 2025
KESHAV CHAMAR (CHARMAKAR)
Versus
RAKESH KUMAR BEOHAR AND OTHERS
Appearance:
Shri U.K. Sharma, Senior Advocate with Shri Robin Singhai, Advocate for
petitioner.
ORDER
After arguing for some time, learned counsel for the petitioner, in the light of decisions of Hon'ble Supreme Court in the case of Srihari Hanumandas Totala Vs. Hemant Vithal Kamat & Others (2021) 9 SCC 99 and in the case of Keshav Sood vs. Kirti Pradeep Sood & Ors. passed in Civil Appeal No. 5841/2023 decided on 12.09.2023, prays for withdrawal of this miscellaneous petition with liberty to raise the ground of res judicata in the written statement.
2. Prayer being reasonable is accepted and declining interference in the impugned order, this miscellaneous petition is permitted to be withdrawn and is hereby disposed off with the aforesaid liberty.
3. It is hereby observed that the issue of res judicata will remain open and learned trial Court will frame issue on res judicata , which shall be decided along with other issues.
4. Miscellaneous application(s), pending if any, shall stand closed.
(DWARKA DHISH BANSAL) JUDGE Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 10-05-2025 7:44:20 PM NEUTRAL CITATION NO. 2025:MPHC-JBP:21974 2 MP-2386-2025 KPS Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 10-05-2025 7:44:20 PM