Madhya Pradesh High Court
Smt. Sadhna Tripathi vs Smt. Banarsi Devi Judgement Given By: ... on 30 January, 2014
Writ Appeal No.536/2012
30.01.2014
Shri P.C.Paliwal Advocate for the appellant.
Shri P.Dharmadhikari, Government Advocate for the
respondents/State.
Counsel for the appellant submits that the appellant intends to file review petition against the impugned decision.
As a result we permit the appellant to withdraw this appeal with liberty to pursue review petition against the impugned decision while making it clear that we are not expressing any opinion on the maintainability of the review petition. All questions are left open.
(A.M.Khanwilkar) (A.K.Shrivastava) Chief Justice Judge HS