Madhya Pradesh High Court
Resham Devi vs Municipal Corporation on 19 March, 2015
1 W.P.No.5540/2011 (Resham Devi v. Municipal Corporation & Ors.) 19/03/2015 Shri Rajeev Shrivastava, Advocate for the petitioner. Shri Shrivastava seeks to withdraw the petition with liberty to file afresh.
Prayer is allowed.
Petition is dismissed as withdrawn with the aforesaid liberty, as prayed for.
(SUJOY PAUL)
(ra) Judge