Madhya Pradesh High Court
Ramdatt Mishra vs The State Of Madhya Pradesh on 23 February, 2018
THE HIGH COURT OF MADHYA PRADESH WP-4411-2018 (RAMDATT MISHRA Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 23-02-2018 Shri A.K.Singh, learned counsel for the petitioner. Learned counsel for the petitioner seeks to withdraw writ petition with liberty to file before Indore Bench.
Accordingly, this writ petition is dismissed as withdrawn with sh liberty as prayed for.
e ad (MISS VANDANA KASREKAR) Pr JUDGE a hy ad sm M SARSWATI Digitally signed by SARSWATI MEHRA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=207d2b648df3a63100087c2073b21eab2f3 MEHRA 9312fd0b10d233fb4ce3ac45e1bfc, serialNumber=1f5a909cfb0e60e2ed6430341b8f7d9 4e66cc00b175c1d2dbd7e77fd8e7e54bf, of cn=SARSWATI MEHRA Date: 2018.02.23 17:22:54 +05'30' rt ou C h ig H