Madhya Pradesh High Court
Gomati Prasad vs Mahesh Singh on 17 July, 2023
Author: Roopesh Chandra Varshney
Bench: Roopesh Chandra Varshney
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ROOPESH CHANDRA VARSHNEY
ON THE 17 th OF JULY, 2023
FIRST APPEAL No. 2228 of 2018
BETWEEN:-
1. GOMATI PRASAD S/O RAMJILAL, AGE 49 YEARS,
R / O VILLAGE LAGADIYA MAUJA DHANSULA,
TEHSIL AMBAH, DISTRICT MORENA (MADHYA
PRADESH)
2. SMT. KETABAI D/O SHRI RAMJILAL, AGE 56
YEARS, R/O VILLAGE LAGADIYA MAUJA
DHANSULA, TEHSIL AMBAH, DISTRICT MORENA
(MADHYA PRADESH)
.....APPELLANTS
(BY SHRI P.C. CHANDIL AND SHRI DINESH BAGHEL-ADVOCATES)
AND
1. MAHESH SINGH S/O SHRI KUMHER SINGH, AGE
43 YEARS, R/O VILLAGE DHEERBAL KA PURA
MAUJA KUKDHARI, TEHSIL AMBAH, DISTRICT
MORENA (MADHYA PRADESH)
2. RAJENDRA SINGH S/O SHRI MEGH SINGH, AGE 47
YEARS, R/O VILLAGE MOHANPUR, TEHSIL
JAURA, DISTRICT MORENA (MADHYA PRADESH)
3. KEDAR NATH S/O SHRI GULAB SINGH, AGE 70
YEARS, R/O VILLAGE LAGADIYA, MAUJA
DHANSULA, TEHSIL AMBAH, DISTRICT MORENA
(MADHYA PRADESH)
4. RAMJILAL S/O SHRI GAJENDRA PRASAD, AGE 88
Y E A R S , R/O VILLAGE LAGADIYA MAUJA
DHANSULA, TEHSIL AMBAH, DISTRICT MORENA
(MADHYA PRADESH)
5. SHIV NARAYAN S/O SHRI RAMJILAL, R/O
VILLAGE LAGADIYA MAUJA DHANSULA, TEHSIL
AMBAH, DISTRICT MORENA (MADHYA
PRADESH)
2
6. STATE OF M.P. THROUGH COLLECTOR, DISTRICT
MORENA (MADHYA PRADESH)
7. RAMSEWAK SHARMA S/O SHRI RAM NARAYAN
SHARMA, AGE 66 YEARS, R/OWARD NO 5 SABJI
MANDI KE PICHE, TEHSIL AMBAH, DISTRICT
MORENA (MADHYA PRADESH)
8. BALVEER SINGH S/O SHRI BHOGIRAM SINGH,
AGE 56 YEARS, R/O VILLAGE SENTHAR AHIR,
TEHSIL PORSA, DISTRICT MORENA (MADHYA
PRADESH)
9. VAKEEL SINGH S/O SHRI GOKUL SINGH, AGE 66
Y E A R S , R/O VILLAGE MAUNPURA TEHSIL
AMBAH, DISTRICT MORENA (MADHYA
PRADESH)
.....RESPONDENTS
( RESPONDENTS NO. 8 AND 9 BY SHRI R.K.SONI-ADVOCATE AND SHRI
RAMADHAR CHOUBEY- GOVT. ADVOCATE FOR RESPONDENT
NO.6/STATE)
This appeal coming on for admission this day, th e court passed the
following:
ORDER
Heard on I.A.No. 3795/2023 as well as I.A.No. 3444/2023, which are the applications for withdrawal of appeal as well as withdrawal of cross-appeal filed by respondents No. 8 and 9 respectively.
In view of the joint prayer made, both the applications are hereby allowed. Appellants are permitted to withdraw this appeal as well as respondent No. 8 and 9 are permitted to withdraw the cross-appeal respectively.
In the result, appeal as well as cross-appeal filed by respondents No. 8 and 9 are dismissed as withdrawn.
(ROOPESH CHANDRA VARSHNEY) JUDGE Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH JAI PRAKASH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4cf b9e38ce14fcbb05b9522a, SOLANKI pseudonym=560BC50AD082B9BE54EE290EC8CB2193780D8 357, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C0143 3EBD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI 3 JPS/-