Section 53 in The M.P. Madhyastham Adhikaran Regulations, 1985
53. Withdrawal and adjustment of references.
(1)At any time after the institution of a reference, the petitioner may as against all or any of the respondents abandon his reference or abandon a part of his claim.(2)Where the Tribunal is satisfied-(a)that a reference must fail by reason of some formal defect; or(b)that, there are sufficient grounds for allowing the petitioner to institute a fresh reference for the subject-matter of such reference or part of a claim;it may, on such terms as it thinks fit, grant the petitioner permission to withdraw from such reference or such part of the claim with liberty to institute a fresh reference in respect of the subject-matter of such reference or such part of the claim.(3)Where the petitioner-(a)abandons any reference or part of claim under sub-regulation (1); or(b)withdraws from a reference or part of a claim without the permission referred to in sub-regulation (2);he shall be liable for such costs as the Tribunal may award and shall be precluded from instituting any fresh reference in respect of such subject-matter or such part of the claim.
