Madhya Pradesh High Court
Dr. (Ms) Saroj Potdar vs The State Of Madhya Pradesh on 27 April, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WA No. 387 of 2022
(DR. (MS) SAROJ POTDAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 27-04-2022
Ms. Neerja Patne, learned counsel for the appellant.
Shri Bhaskar Agrawal, learned Government Advocate for the
respondent/State.
Learned counsel for the appellant seeks permission to withdraw I.A.No. 2925/2022 with liberty to file a duly constituted application.
Prayer is allowed.
Accordingly, I.A.No. 2925/2022 stands dismissed as withdraw with liberty as prayed for.
(VIVEK RUSIA) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
vidya
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN SREEVIDYA
Date: 2022.04.27
17:27:09 IST