Madhya Pradesh High Court
Amit And 5 Ors. vs Iipm(Indian Institute Of Planning And ... on 3 July, 2018
HIGH COURT OF MADHYA PRADESH
WP No.9765/2013
(Amit and others Vs. Indian Institute of Planning and Management and others)
Indore, Dated: 03/07/2018
Shri Hemant Soni on behalf of Ms. Nidhi Bohara, learned
counsel for the petitioners.
Shri Rahul Sethi, learned counsel for the State.
Shri Ambar Pare, learned counsel for respondent No.1.
Heard on IA No.3224/2018 which is an application filed by the petitioners seeking permission to withdraw the writ petition with liberty to file fresh petition, if the need so arises.
On due consideration, IA No.3224/2018 is allowed and the writ petition is dismissed as withdrawn with the liberty as prayed.
C.c. as per rules.
(Prakash Shrivastava) Judge krjoshi Digitally signed by KHEMRAJ JOSHI Date: 2018.07.03 16:44:01 +05'30'