Madhya Pradesh High Court
Ram Gopal Yadav vs The State Of Madhya Pradesh on 11 November, 2024
Author: Anil Verma
Bench: Anil Verma
NEUTRAL CITATION NO. 2024:MPHC-GWL:19531
1 WP-34313-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE ANIL VERMA
ON THE 11th OF NOVEMBER, 2024
WRIT PETITION No. 34313 of 2024
RAM GOPAL YADAV AND OTHERS
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ashwini Johri - Advocate for the petitioner.
Shri B. M. Patel - Government Advocate for respondent/State.
ORDER
At the outset, learned counsel for petitioner seeks withdrawal of the instant petition with liberty to file afresh if occasion arises so.
Prayer noted.
Accordingly, the instant petition stands dismissed as withdrawn with liberty as aforesaid.
(ANIL VERMA) JUDGE Vishal Signature Not Verified Signed by: VISHAL UPADHYAY Signing time: 12-11-2024 10:38:23 AM