Madhya Pradesh High Court
Mundrika Prasad Pandey vs The State Of Madhya Pradesh on 18 April, 2016
W. A. No.186/2016
18.4.2016
Shri S. P. Mishra, counsel for the appellant.
Shri Brahmdatt Singh, Govt. Advocate for the
respondent/State.
Heard counsel for the parties on admission. This appeal is against the order dated 28.3.2016 in W.P. No.19590/2015. The learned Single Judge refused to grant interim relief.
After hearing counsel for the appellant for some time, in deference to the observations made by the Court, he submits that the appellant will pursue the writ petition and all questions be left open.
In view of this submission, writ appeal is allowed to be withdrawn with liberty to pursue writ petition, as prayed. All questions in the writ petition are left open.
Writ petition to proceed for final hearing under category "Writ (Civil) : High Court Expedited Cases, Other Than Above (2.iii)/Service Matters - Deputation/ Repatriation/Absorption(16.x)", whichever is earlier, as per its turn.
(A. M. Khanwilkar) (J. P. Gupta)
Chief Justice Judge
Anchal