Madhya Pradesh High Court
Dalbeer Singh vs The State Of Madhya Pradesh on 6 January, 2020
Author: Sujoy Paul
Bench: Sujoy Paul
1 WP-15066-2017 The High Court Of Madhya Pradesh WP-15066-2017 (DALBEER SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS) 19 Jabalpur, Dated : 06-01-2020 Shri Sanjay Singh, counsel for the petitioners. I.A.No.15112/19 for withdrawal of the petition for petitioner No.4 and 7 is taken-up and in the absence of opposition from other side, the I.A. is allowed.
Petition is dismissed as withdrawn for the said petitioners with the liberty prayed for. Necessary corrections be made within seven working days.
I.R, if any, to continue till next date of hearing.
(SUJOY PAUL) JUDGE MKL Digitally signed by MANOJ KUMAR LALWANI Date: 07/01/2020 13:16:51