Madhya Pradesh High Court
Abhishek Hardia vs The State Of Madhya Pradesh on 15 January, 2018
THE HIGH COURT OF MADHYA PRADESH WP-16682-2017 (ABHISHEK HARDIA Vs THE STATE OF MADHYA PRADESH) Indore, Dated : 15-01-2018 Shri Vinod Kaushal, learned counsel for the petitioner. Shri V. Khandelwal, learned counsel for the State. Learned counsel for the petitioner seeks permission to withdraw the writ petition.
sh Prayer is allowed. Writ petition is dismissed as withdrawn.
e ad Pr (PRAKASH SHRIVASTAVA) JUDGE a hy ad Trilok Digitally signed by Trilok Singh Savner DN: c=IN, o=High Court of M Madhya Pradesh, Singh ou=Administration, postalCode=452001, st=Madhya Pradesh, of 2.5.4.20=5e17c79b9e2cc6e5f119 cb23d5c02e921be96a009cd5a4d Savner b8c43907729e8e93c, cn=Trilok Singh Savner rt Date: 2018.01.18 12:59:33 +05'30' ou C h ig H