Madhya Pradesh High Court
Parmanand vs Shyamlal on 23 January, 2019
1 MP-429-2019 The High Court Of Madhya Pradesh MP-429-2019 (PARMANAND Vs SHYAMLAL) Jabalpur, Dated : 23-01-2019 Shri Avinash Zargar, counsel for the petitioner submits that the impugned order is arising out of a civil suit which has been dismissed for want of prosecution and this petition may be permitted to be withdrawn with liberty to revive in the event said suit is restored.
Prayer is allowed.
Petition is dismissed as withdrawn with liberty prayed for.
(SUJOY PAUL) JUDGE MKL Digitally signed by MANOJ KUMAR LALWANI Date: 24/01/2019 11:13:17