Madhya Pradesh High Court
Pendari vs The State Of Madhya Pradesh on 26 November, 2018
1 MCRC-46798-2018
The High Court Of Madhya Pradesh
MCRC-46798-2018
(PENDARI Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 26-11-2018
Shri Sanjay Sharma, learned counsel for the applicant.
Shri Neeraj Asar, learned Panel Lawyer for the respondent State.
Learned counsel for the applicant prays for withdrawal of the application.
Prayer allowed.
Accordingly, application stands dismissed as withdrawn.
(AKHIL KUMAR SRIVASTAVA) JUDGE loretta Digitally signed by LORETTA RAJ Date: 27/11/2018 03:27:19