Madhya Pradesh High Court
Mahant Narayandas Sarvakar Guru Ram vs The State Of M.P. And Ors. on 19 August, 2014
W.P. No. 5271 / 2004.
19.08.2014
Ms. S. Choubey, Learned counsel for the
petitioner.
Shri S.M. Lal, Learned GA for the
respondents / State.
The learned counsel for the petitioner pleaded no instructions.
Accordingly, this petition is dismissed for want of instructions.
However, in case, cause of action survives or arises, the petitioner would be at liberty to file a fresh petition, in case, so advised.
(R.S.Jha) Judge Parouha/-