Madhya Pradesh High Court
Nilesh vs Smt.Namrata on 26 October, 2016
CRR-1331-2013 (NILESH Vs SMT.NAMRA TA) 26- 10-20 16 Shri Rahul Vijyavirgiya on behalf of Smt. Mamta Shandilya, learned counsel for petitioner. He submits that he has no instruction. The petitioner is also not present before this Court today.
It appears that the petitioner is not interested to prosecute the matter, therefore, the revision is dismissed.
(RAJ EEV KUMAR DUBEY) JUDGE