Madhya Pradesh High Court
Ms. Baba Manipuri Construction Company ... vs The State Of Madhya Pradesh on 10 August, 2018
THE HIGH COURT OF MADHYA PRADESH
W.P. No.17483/2017
(Ms. Baba Manipuri Construction Company Vs. State of M.P. and others)
Gwalior, dated: 10.08.2018
Shri H.K. Shukla, learned counsel for the petitioner.
Shri Harish Dixit, learend Government Advocate for
the respondent/State.
Shri R.S. Tomar, learned counsel for respondents No.2 and 3.
With liberty to file civil suit for redressal of the grievance raised in the present petition, learned counsel for the petitioner prays for withdrawal of the petition.
Prayer allowed.
Petition stands dismissed as withdrawn with the said liberty.
(Sanjay Yadav) (Ashok Kumar Joshi)
Judge Judge
SS
Digitally signed by SATEESH
KUMAR SEN
Date: 2018.08.10 19:03:43 +05'30'