Madhya Pradesh High Court
Smt. Mithlesh Kushwah vs State Of M.P. on 4 May, 2016
1
WP.No. 2422/2010
(Smt. Mithlesh Kushwah Vs. State of M.P. and others)
04.05.2016
Shri Pradeep Katare, learned counsel for the petitioner.
Shri S.K. Jain, learned Govt. Advocate for the
respondents/State.
Counsel for the petitioner submits that the writ petition has become infructuous.
Accordingly, the petition is dismissed as having become infructuous.
(S.A. Dharmadhikari)
LJ/- Judge