Madhya Pradesh High Court
Salikram vs Keshav on 26 April, 2016
CONC-903-2011
(SALIKRAM Vs KESHAV)
26-04-2016
Shri Ashok Chakravorty, learned counsel appearing for the petitioner prays for and is permitted to withdraw this contempt petition with liberty to take up other remedies, if any, available to him under the law. The contempt petition filed by the petitioner accordingly stands disposed of as withdrawn with the aforesaid liberty.
(RAVI SHANKAR JHA) JUDGE