Madhya Pradesh High Court
Ramlakhan Kachhi vs Mathura Prasad on 28 February, 2018
THE HIGH COURT OF MADHYA PRADESH
MP-984-2018
(RAMLAKHAN KACHHI Vs MATHURA PRASAD)
Jabalpur, Dated : 28-02-2018
Shri Uday Raj Mishra, learned counsel for the petitioners.
Shri Neeraj Singh Chouhan, learned Government Advocate for
respondent no. 6/State.
Learned counsel for the petitioners seeks to withdraw this sh Miscellaneous petition with liberty to file the Civil Revision.
Accordingly, the petition is dismissed as withdrawn with liberty e ad as prayed for.
Registry is directed to return certified copy of the impugned order to the petitioners by retaining the same with a photo-copy. Pr a hy (MISS VANDANA KASREKAR) ad JUDGE M of rt vy Digitally signed by VAIBHAV YEOLEKAR ou VAIBHAV DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=5d417c5e2cdb0fdfcea7271b912989f YEOLEKAR ffd7a8d3dbf63db4ebdc42355e64abf7c, 2.5.4.45=0321007752E925403D6A9CA64C0AF 28688DDCEFD19008152D550BB9E37BE4DAF FE2DB9, cn=VAIBHAV YEOLEKAR Date: 2018.02.28 16:41:55 +05'30' C h ig H