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Madhya Pradesh High Court

Dinesh Singh vs Hariom Sharma on 27 July, 2023

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                               1
                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      BEFORE
                                     HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                    ON THE 27 th OF JULY, 2023
                                                 MISC. APPEAL No. 2086 of 2023

                            BETWEEN:-
                            DINESH SINGH S/O SHRI RAMKHELAWAN SINGH,
                            AGED ABOUT 26 YEARS, OCCUPATION: DRIVER
                            VILLAGE DUARI POLICE STATION AMARPATAN POST
                            OFFICE SHIVPURWA DISTRICT SATNA (MADHYA
                            PRADESH)

                                                                                               .....APPELLANT
                            (BY SHRI DINESH PRASAD PATEL, ADVOCATE)

                            AND
                            HARIOM SHARMA S/O SHRI RAMJIYAWAN SHARMA,
                            AGED ABOUT 40 YEARS, VILLAGE KALLA AT PRESENT
                            R/O VILLAGE JAMUNIYA TEHSIL RAMPUR BAGHELAN
                            DISTRICT SATNA (MADHYA PRADESH)

                                                                                              .....RESPONDENT


                                  T h is appeal coming on for orders this day, t h e cou rt passed the
                            following:
                                                                 ORDER

Case is listed today on the question of maintainability of this misc. appeal filed on behalf of the owner of vehicle in question.

In the light of order passed in Civil Revision No.72/2023 dated 31.01.2023 (Smt. Sangeeta Namdeo and another vs. Indrapath @ Munna Yadav and others), the present misc. appeal is also not maintainable.

However, the Registry is directed to convert the Misc. Appeal into Civil Revision and to re-register the same accordingly.

Accordingly, the misc. appeal is disposed off. Interim application(s), if any, shall stand disposed off. A copy of this order passed today be retained in the present case.

(DWARKA DHISH BANSAL) JUDGE Pallavi Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 7/28/2023 5:19:12 PM