Madhya Pradesh High Court
Ghanshyam Singh Kushwah vs The State Of Madhya Pradesh on 16 July, 2018
1 WP-4627-2014
The High Court Of Madhya Pradesh
WP-4627-2014
(GHANSHYAM SINGH KUSHWAH Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 16-07-2018
Shri Vinay Kumar Shah, learned counsel for the petitioner.
Shri Yogesh Parashar, learned Govt. Advocate for the
respondents/State.
Shri Tapan Trivedi, learned counsel for respondent No.3. I.A. No. 3516/2018, an application for withdrawal of the petition is taken up, considered and allowed for the reasons mentioned therein.
Accordingly, the instant petition is dismissed as withdrawn.
(S. A. DHARMADHIKARI) JUDGE Durgekar Digitally signed by SANJAY N. DURGEKAR Date: 2018.07.16 19:07:37 +05'30'