Madhya Pradesh High Court
Satish Dubey vs The State Of Madhya Pradesh on 22 October, 2021
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 MCRC-36929-2020 The High Court Of Madhya Pradesh MCRC-36929-2020 (SATISH DUBEY Vs THE STATE OF MADHYA PRADESH) 16 Jabalpur, Dated : 22-10-2021 Heard through Video Conferencing. Mr.Ankit Saxena, learned counsel for the applicant. Mr.Utkarsh Agarwal, learned PL for the State. Learned counsel for the applicant wants to withdraw the application with liberty to file afresh again in the first week of May 2022.
With the aforesaid liberty, the application is dismissed as withdrawn.
(ATUL SREEDHARAN) JUDGE ss Signature Not Verified SAN Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2021.10.23 11:13:30 IST