Madhya Pradesh High Court
Brajesh Kumar Gupta vs Sunil Kumar Dwivedi on 15 November, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 6157 of 2022 (BRAJESH KUMAR GUPTA Vs SUNIL KUMAR DWIVEDI) Dated : 15-11-2022 Shri Jitendra Prasad, learned counsel for the appellant.
Learned counsel for the appellant seeks permission to withdraw I.A.No.14974/2022 which is an application for converting the criminal appeal into criminal revision.
Looking to the reasons mentioned by the appellant, prayer is allowed. I.A.No.14974/2022 is dismissed as withdrawn.
I.A.No.16948/2022, an application for permission to convert the memo of criminal appeal into leave to criminal appeal in view of the office objection.
Accordingly, I.A. No.16948/2022 is allowed, the appellant shall do the needful within ten working days.
List thereafter.
Record of the Court below be requisitioned.
(SMT. ANJULI PALO) JUDGE anu Signature Not Verified SAN Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.11.16 11:55:52 IST