Madhya Pradesh High Court
Tahir Ali vs Gurunanak Fire Works Through Sanjay on 5 September, 2019
Author: S.C.Sharma
Bench: S.C.Sharma
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE (-1-) M.Cr.C. No.30861/2019 (Tahir Ali Vs. Gurunanak Fire Works) Indore, dated: 05.09.2019 Parties through their counsel. Learned counsel prays for withdrawal of the present petition with a liberty to take appropriate steps in accordance with law.
Prayer is allowed.
Resultantly, present petition is dismissed as withdrawn with the aforesaid liberty.
(S.C. Sharma)
N.R. Judge
Digitally signed by
NARENDRA KUMAR RAIPURIA
Date: 2019.09.09 13:27:09
+05'30'