Madhya Pradesh High Court
M/S Esteem Infrabuild Private Ltd. vs Union Of India on 16 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-8335-2016
(M/S ESTEEM INFRABUILD PRIVATE LTD. Vs UNION OF INDIA)
WP-8336-2016
(M/S ESTEEM INFRABUILD PRIVATE LTD. Vs UNION OF INDIA)
WP-8337-2016
(M/S. ESTEEM INFRABUILD PRIVATE LTD. Vs UNION OF INDIA)
WP-8338-2016
(M/S ESTEEM INFRABUILD PRIVATE LTD. Vs UNION OF INDIA)
WP-8339-2016
(M/S ESTEEM INFRABUILD PRIVATE LTD. Vs UNION OF INDIA)
WP-8340-2016
(M/S ESTEEM INFRABUILD PRIVATE LTD. Vs UNION OF INDIA)
Gwalior Bench, Dated: 16/05/2018
Shri Arvind Dudawat, learned counsel for petitioner.
Shri Nakul Khedkar, learned counsel for respondent
No.1/UOI.
Shri Praveen Newaskar, learned Government Advocate for respondent Nos. 2&3/State.
Learned counsel for the petitioner submits that he has instruction to withdraw the petitions.
Prayer allowed.
Petitions stand dismissed as withdrawn. Needless to say, in case of accrual of fresh cause of action, the petitioner is always at liberty to seek redressal of grievance in accordance with law.
(Sanjay Yadav) (Anand Pathak)
Judge Judge
Lj*/-
Digitally signed by LOKENDRA JAIN
Date: 2018.05.17 10:13:49 +05'30'