Madhya Pradesh High Court
Anand vs Anshul on 7 April, 2015
Cr.R. No.789/2014
07.04.2015
Shri S. Shukla, learned counsel for the applicant.
None for the respondent.
Learned counsel for the applicant seeks to withdraw the application with liberty to file an application for early hearing after notice to the respondent.
Prayer is allowed.
The application is dismissed as withdrawn with the liberty as aforesaid.
( Alok Verma) Judge Kafeel