Madhya Pradesh High Court
Arvind Kumar Sharma vs Smt. Ananda Sharma on 8 May, 2015
1
Cr. R. No.2197-14,
8.5.2015.
Shri K. G. Saxena, learned counsel for the applicant.
Shri S. S. Bisen, learned G. A. for the respondent/ State.
This revision petition has been filed against the order dated 24.9.2014. By the aforesaid order the court has rejected the application filed by the petitioner for grant of permission to participate in the proceedings. Earlier the court has proceeded ex- parte against the petitioner.
Learned counsel for the respondent informed the that final arguments in the case have already been heard and case is fixed for judgment.
This position has not been disputed by the counsel for the petitioner.
In this view of the matter, this revision petition has become infructuous.
Revision petition is dismissed, as become infructuous. However, petitioner shall be at liberty to raise the grounds against the final order.
Revision is dismissed.
(S. K. Gangele) Judge kkc