Madhya Pradesh High Court
M/S Gaurav Enterprises vs Central Bank Of India on 3 March, 2015
1
W.P.No.3768/2008
03/03/2015.
Shri Munish Saini, learned counsel for the
petitioner.
Shri Imtiyaz Hussai, learned counsel for the
respondent.
Learned counsel for the petitioner submits that the matter has been settled with the respondent's bank. He seeks leave to withdraw this petition.
Prayer is accepted.
This petition is dismissed as withdrawn.
(Shantanu Kemkar) Judge manisha 1 2 2