Madhya Pradesh High Court
Hariram Patel vs Principal Secretary The State Of Madhya ... on 21 October, 2011
1
W.P.No.7418/09
Hariram Patel State of M.P. & others
21.10.2011
Ms. Sneh Mishra, Counsel for petitioner.
Shri Vivek Agrawal, GA for respondents No.1 and 2.
Shri Amit Seth, Counsel for respondent No.3.
At the outset, learned counsel for petitioner submitted that this petition has rendered infructuous and she may be permitted to withdraw this petition. Prayer made by the petitioner is not opposed by the respondents. Hence, it is allowed.
This petition is dismissed as withdrawn with no order as to costs.
(Krishn Kumar Lahoti) (Smt.Vimla Jain)
Judge Judge
C.