Madhya Pradesh High Court
Virendra Singh vs Ku. Swati Meena on 12 May, 2015
CONC-316-2014
(VIRENDRA SINGH Vs KU. SWATI MEENA)
12-05-2015
Shri V.K.Shukla, learned counsel for the petitioner.
Shri S.D.Shukla, learned counsel for the respondent.
The learned counsel appearing for the petitioner prays for and is permitted to withdraw the contempt petition with liberty to assail the order passed by the authorities, Annexure R-1, filed by the authority alongwith the reply. The contempt petition filed by the petitioner accordingly stands disposed of as withdrawn with the aforesaid liberty (RAVI SHANKAR JHA) JUDGE