Madhya Pradesh High Court
Hict Mahavidyalaya Managed By Poorvi ... vs The State Of Madhya Pradesh Thr on 13 June, 2016
1 W.P.No.3392/2016 HICT Mahavidyalay Vs. The State of M.P. & others 13.06.2016 None for the petitioner even in second round. It appears that the petitioner is not interested in prosecuting the present writ petition.
Accordingly, the writ petition is dismissed for want of prosecution.
(Alok Aradhe) (Anand Pathak)
Judge Judge
Anil*