Madhya Pradesh High Court
Smt Laxmi vs Naresh on 16 July, 2025
Author: Subodh Abhyankar
Bench: Prem Narayan Singh, Subodh Abhyankar
NEUTRAL CITATION NO. 2025:MPHC-IND:18283
1 MP-3285-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
ON THE 16 th OF JULY, 2025
MISC. PETITION No. 3285 of 2025
SMT LAXMI AND OTHERS
Versus
NARESH
Appearance:
Shri Brijesh Garg, Advocate for the petitioners.
ORDER
This petition has been filed under Article 227 of the Constitution of India being aggrieved by the order dated 19.11.2024.
2. After arguing for sometime, learned counsel for the petitioners prays for withdrawal of the petition with liberty to file fresh application under Order XI Rule 12 read with Section 151 of C.P.C. before the Trial Court wherein name of documents should be specifically mentioned.
3. Prayer is allowed.
4. With the aforesaid liberty, present petition is dismissed as withdrawn. Certified copy, as per rules.
(PREM NARAYAN SINGH) JUDGE gp Signature Not Verified Signed by: GEETA PRAMOD Signing time: 16-07-2025 17:11:02