Madhya Pradesh High Court
Ambrish vs The State Of Madhya Pradesh on 25 January, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
1 The High Court Of Madhya Pradesh WA No. 1627 of 2018 (AMBRISH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS) Indore, Dated : 25-01-2022 Heard through Video Conferencing.
Parties through their counsel.
Heard on IA No.10300/2021, which is an application seeking leave of this Court for withdrawal of intervention application (IA No.1899/2019) preferred on behalf of the interveners with liberty to file an independent appeal against the impugned order.
Application is allowed.
Accordingly, intervention application is permitted to be withdrawn.
(VIVEK RUSIA) (PRANAY VERMA)
JUDGE JUDGE
ns
Signature Not Verified
SAN
Digitally signed by NEERAJ
SARVATE
Date: 2022.01.30 15:03:31 IST