Madhya Pradesh High Court
Raju Kushwaha @ Rajendra Singh vs Municipal Corporation Gwalior Thr. on 7 September, 2017
WP-3476-2017 (RAJU KUSHWAHA @ RAJENDRA SINGH Vs MUNICIPAL CORPORATION GWALIOR THR.) 07-09-2017
Shri K.S. Tomar, learned senior counsel with Shri Sanjay Singh Tomar, Advocate for the petitioner.
At the very outset, learned senior counsel informs this Court that petitioner is trying to settle the matter amicably and some talk is going on to Municipal Corporation Gwalior regarding compromising the matter. He seeks permission to withdraw the petition with liberty to renew his prayer in accordance with law, if situation so warrants.
With the abovesaid liberty, the petition is dismissed as withdrawn.
(ANAND PATHAK) JUDGE (LJ*)