Section 53(3) in The M.P. Madhyastham Adhikaran Regulations, 1985
(3)Where the petitioner-(a)abandons any reference or part of claim under sub-regulation (1); or(b)withdraws from a reference or part of a claim without the permission referred to in sub-regulation (2);he shall be liable for such costs as the Tribunal may award and shall be precluded from instituting any fresh reference in respect of such subject-matter or such part of the claim.
