Madhya Pradesh High Court
Smt. Ishwari Devi (Dead) Thr. Lrs. ... vs Smt. Keshar Bai Jain on 1 March, 2021
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 FA-357-2015
The High Court Of Madhya Pradesh
FA-357-2015
(SMT. ISHWARI DEVI (DEAD) THR. LRS. CHANCHALA ARORA AND OTHERS Vs SMT. KESHAR BAI JAIN
AND OTHERS)
Jabalpur, Dated : 01-03-2021
Shri Priyank Choubey, learned counsel for the appellant.
Shri Mukhtar Ahmad, learned counsel for respondent No.5.
Shri Ghanshyam Barman, learned counsel for respondent No.6. Counsel for the appellant prays for withdrawal of the appeal for the grounds mentioned in I.A. No.1818/2021.
Accordingly, the application is allowed. The appeal is permitted to be dismissed as withdrawn and it is accordingly, dismissed as withdrawn.
Counsel for respondent No.5 submits that he has filed I.A. No.11648/2018 which is an application for return of the original document Exhibit D/2.
Considering the fact that the matter has already been compromised between the parties, and First Appeal is dismissed as withdrawn, I.A. No.11648/2018 is allowed.
Registry is directed to return the document Exhibit D/2 and on returning a true copy of Exhibit D/2 the true copy of the same be kept on record.
With the aforesaid, I.A. No.11648/2018 is disposed of.
(VIJAY KUMAR SHUKLA) JUDGE mrs. mishra Signature Not Verified SAN Digitally signed by MRS DEEPA MISHRA Date: 2021.03.02 16:58:03 IST