Madhya Pradesh High Court
Ram Kishore Gupta vs Brij Kishore Gupta on 21 February, 2018
THE HIGH COURT OF MADHYA PRADESH
CR-72-2014
(RAM KISHORE GUPTA Vs BRIJ KISHORE GUPTA)
1
Gwalior, Dated : 21-02-2018
Shri K.L.Gupta, learned counsel for the petitioner.
None for the respondents.
I.A.No. 358/2018 is an application moved on behalf of petitioner for withdrawal of this revision with liberty to raise all the grounds as sh raised in this petition before the first appellate Court (8th Additional e District Judge, Gwalior) before whom he has preferred First Appeal ad against the judgment and decree dated 29/9/2014 passed by trial Court Pr in Civil Suit No. 4-A/2013 and same is pending.
I.A. 358/2018 is allowed. Revision is dismissed as withdrawn a hy with the liberty as aforesaid.
ad (ANAND PATHAK) M JUDGE of rt ou JPS/-
C h ig JAI PRAKASH SOLANKI 2018.02.22 10:16:12 +05'30' H