Madhya Pradesh High Court
Ram Prasad vs Hari Narayan Bajpayee on 28 October, 2014
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W.P. No. 15296/2014
28.10.2014
Shri Manish Tiwari, Counsel for the petitioner.
By filing this petition under Art.227 of the
Constitution of India, the petitioner has challenged the
order dated 7.8.2014 passed by 8th Civil Judge, Class II,
Sagar whereby the learned trial Court has disallowed the
petitioner's application for taking the family settlement
letter dated 10.2.1993 on record being not registered.
Learned counsel for the petitioner submits that the
petitioner may be given liberty to withdraw this petition
and a further liberty to file a fresh application after
registration of the said document and after payment of
stamp duty on it in accordance with law.
The aforesaid prayer is accepted. Petitioner is
permitted to withdraw this petition with liberty as
aforesaid.
Needless to say that this Court has not commented
on the merits of this case. The trial Court shall consider
and decide the such application, if filed in accordance
with law.
C.C.as per rules.
[Shantanu Kemkar]
vj JUDGE
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W.P. No. 15296/2014
28.10.2014