Madhya Pradesh High Court
Jagdish vs Manjulata And Ors. on 20 January, 2016
SA-8-2013
(JAGDISH Vs MANJULATA AND ORS.)
20-01-2016
Parties through their counsel.
Learned counsel for the respondent seeks permission to
withdraw the IA No.7422/2015 with liberty to file an appropriate application before the executing court. In case of need of the record, executing court can make a request to this Court for sending the record. IA No. 7422/2015 is dismissed as withdrawn with a liberty as prayed.
(PRAKASH SHRIVASTAVA) JUDGE