Madhya Pradesh High Court
Jevan Chamar vs Sallan on 3 September, 2024
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
NEUTRAL CITATION NO. 2024:MPHC-JBP:44463
1 CR-576-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
ON THE 3 rd OF SEPTEMBER, 2024
CIVIL REVISION No. 576 of 2024
JEVAN CHAMAR AND OTHERS
Versus
SALLAN AND OTHERS
Appearance:
Shri Anoop Kumar Saxena - Advocate for the applicants.
Ms. Shakti Tripathi - Panel Lawyer for respondent/State.
ORDER
After arguments at length, learned counsel for the applicants prays for withdrawal of this civil revision with liberty to file application under Order 14 Rule 2 CPC before trial court.
Prayer being reasonable is accepted and this civil revision is permitted to be withdrawn and is hereby disposed off with the aforesaid liberty.
Misc. application(s), pending if any, shall stand closed.
(DWARKA DHISH BANSAL) JUDGE ss Signature Not Verified Signed by: SWETA SAHU Signing time: 04-09-2024 18:20:20