Madhya Pradesh High Court
Raj Kapoor Patel vs The State Of Madhya Pradesh Thr on 21 March, 2016
W.P.No.1077/2016 (Raj Kapoor Patel vs. State of MP & otrs)
21/03/2016
Shri J.P.Kushwah, Advocate for the petitioner.
Shri R.P.Gupta, Deputy Government Advocate for the
respondents/State.
Heard on I.A.No.1064/2016, application for withdrawing writ petition.
Considered, allowed and closed. Learned counsel seeks to withdraw the writ petition as rendered infructuous.
Writ petition stands dismissed as rendered infructuous, accordingly.
(Rohit Arya) Judge b/-