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Madhya Pradesh High Court

Banesingh vs Mayawatibai on 15 April, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                             1

                            IN     THE      HIGH COURT               OF MADHYA PRADESH

                                                          AT INDORE
                                                             BEFORE

                            HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
                                                     &
                                   HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                 ON THE 15 th OF APRIL, 2024


                                                FIRST APPEAL No. 2345 of 2023

                           BETWEEN:-
                           BANESINGH S/O CHAINSINGH GURJAR, AGED ABOUT
                           25 YEARS, R/O GRAM BARSAD THANA SARTHAL POST
                           KALPA JAGIR THANA SARTHAL TEHISL CHAPABAROD
                           DISTT. BARA (RAJASTHAN)

                                                                                           .....APPELLANT
                           (MS. ADITI PALIWAL, ADVOCATE)


                           AND
                           MAYAWATIBAI W/O BANESINGH D/O HEERALAL
                           GURJAR, AGED ABOUT 25 YEARS, R/O GRAM
                           BALBAHADURPURA TEHSIL RAJGARH HALL MAIN
                           MARKET PARAYAN CHOWK, RAJGARH (MADHYA
                           PRADESH)

                                                                                         .....RESPONDENT


                                 This appeal coming on for admission this day, Justice Sushrut Arvind
                           Dharmadhikari passed the following:
                                                              ORDER

Learned counsel for the appellant seeks leave of this Court with liberty to file appropriate proceedings, in accordance with law.

Prayer is allowed.

Appeal stands dismissed as withdrawn with the aforesaid liberty as prayed for.

Certified copy of the order be returned back to counsel for the appellant after retaining the photocopy of the same on record.

                             (S. A. DHARMADHIKARI)                                   (GAJENDRA SINGH)
                                      JUDGE                                               JUDGE
                           Aiyer




Signature Not Verified
Signed by: JAGADISHAN
AIYER
Signing time: 15-04-2024
16:40:36