Madhya Pradesh High Court
The Cold Storage And General Mils ... vs The State Of Madhya Pradesh on 12 March, 2019
1 FA-253-2015 The High Court Of Madhya Pradesh FA-253-2015 (THE COLD STORAGE AND GENERAL MILS PRIVATE LIMITED THR. Vs THE STATE OF MADHYA PRADESH) 3 Gwalior, Dated : 12-03-2019 Shri Rohit Batham, Advocate for the appellant. Shri R.K.Upadhyay, Govt. Advocate for the State. I.A.No.988/19 has been filed for withdrawal of the present first appeal which after consideration is allowed.
Learned counsel for the appellant has prayed for return of certain documents on record.
The Registry is directed to return the same to the counsel for appellant on retaining their true attested copy on record.
Accordingly, the appeal stands dismissed as withdrawn.
(SHEEL NAGU) JUDGE DHANANJ Digitally signed by DHANANJAYA BUCHAKE DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=P. S., postalCode=474011, AYA st=Madhya Pradesh, Bu 2.5.4.20=d94ba0c97d32b052dc2b2953e5 0aa2259fffca02f0df64f6e380887af9a7647 1, BUCHAKE 2.5.4.45=03210001789E00741B6821B4768 B566B4765F459D8C46A18A92D65787E32 4985807413, cn=DHANANJAYA BUCHAKE Date: 2019.03.12 17:30:08 +05'30'