Madhya Pradesh High Court
Mahaveer Chamar vs Sampatlal Choudhary on 12 December, 2024
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
NEUTRAL CITATION NO. 2024:MPHC-JBP:61010
1 SA-629-2014
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
ON THE 12 th OF DECEMBER, 2024
SECOND APPEAL No. 629 of 2014
MAHAVEER CHAMAR
Versus
SAMPATLAL CHOUDHARY
Appearance:
Shri Balkishan Choudhary - Advocate for the appellant.
ORDER
After arguing at length, learned counsel for the appellant/defendant prays for withdrawal of this second appeal with liberty to file application under Order XLI Rule 21 CPC before the first appellate Court, which has passed the judgment and decree dtd.30.08.2012.
2. Prayer being reasonable is accepted and this second appeal is permitted to be withdrawn and is hereby disposed off with the aforesaid liberty, however subject to law of limitation.
3 . It is made clear that this Court has not expressed any opinion on the merits and demerits of the case.
4 . Registry is directed to return the certified copy of impugned judgment and decree, if any, to learned counsel for the appellant after retaining its photocopy on record.
5. Misc. application(s), pending if any, shall stand closed.
(DWARKA DHISH BANSAL) JUDGE Signature Not Verified Signed by: SWETA SAHU Signing time: 12/13/2024 12:50:12 PM NEUTRAL CITATION NO. 2024:MPHC-JBP:61010 2 SA-629-2014 ss Signature Not Verified Signed by: SWETA SAHU Signing time: 12/13/2024 12:50:12 PM