Madhya Pradesh High Court
Vikram Rawal vs The State Of Madhya Pradesh on 22 June, 2020
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
1 MCRC-13083-2020 The High Court Of Madhya Pradesh MCRC-13083-2020 (VIKRAM RAWAL Vs THE STATE OF MADHYA PRADESH) Indore, Dated : 22-06-2020 Shri Amit Bhatia, learned counsel for the Petitioner.
Shri Rajeev Kumar Jain PL appearing on behalf of Advocate General. After arguing for some time, learned counsel for the petitioner prays for withdrawal of the petition with liberty to repeat it after a period of two months.
Prayer is allowed.
Petition stands dismissed as withdrawn with the aforesaid liberty, as prayed for.
(MISS VANDANA KASREKAR) JUDGE Aiyer Digitally signed by Jagdishan Aiyer Date: 23/06/2020 13:03:17