Madhya Pradesh High Court
Manish Kumar Sharma vs Madhya Pradesh Public Service ... on 3 February, 2014
W.A. No.389/2012 03/02/2014
Shri Abdul Vaheed Choudhary, Advocate for the appellant. In deference to the observation made by the Court, counsel for the appellant prays for permission to withdraw this appeal so that the appellant can pursue other appropriate remedy, including remedy of review petition, if so advised.
Allowed to be withdrawn with liberty, as prayed.
(A.M.Khanwilkar) (Krishn Kumar Lahoti)
Chief Justice Judge
(DV)