Madhya Pradesh High Court
Seema Shrivastava vs Union Of India on 20 February, 2019
1 WP-2986-2019
The High Court Of Madhya Pradesh
WP-2986-2019
(SEEMA SHRIVASTAVA Vs UNION OF INDIA)
1
Jabalpur, Dated : 20-02-2019
Shri Neelesh Jain, learned counsel for the petitioner.
The learned counsel for the petitioner prays for and is permitted to
withdraw this petition with liberty to take up appropriate proceedings before
the competent authority for execution of the award dated 25.08.2017 passed
by the respondent no. 4/Commissioner, in accordance with law.
With the aforesaid liberty, the petition filed by the petitioner stands disposed of as withdrawn.
(RAVI SHANKAR JHA) (SANJAY DWIVEDI)
JUDGE JUDGE
MSP
Digitally signed by MANVENDRA
SINGH PARIHAR
Date: 20/02/2019 15:57:44