Madhya Pradesh High Court
Ram Narayan Pandey vs The State Of Madhya Pradesh Judgement ... on 7 January, 2014
1
W.P. No. 5337/2013
7/1/2014.
Shri Vikas Mishra, learned counsel for
the petitioner.
Shri Rahul Jain, learned Dy. Advocate
General for the respondents.
Even though the case is listed in default of payment of process fee, Shri Vikas Mishra, learned counsel for the petitioner submits that he may be permitted to withdraw the writ petition with liberty to file a fresh petition after incorporating subsequent developments and making amendment in the petition.
In view of the above, petition is permitted to be withdrawn.
It is accordingly dismissed as withdrawn with the liberty as prayed for.
(Rajendra Menon) Judge mrs.mishra