Madhya Pradesh High Court
M/S Pacl India Ltd.(Pacl Ltd.) vs Rameshwar Dayal on 1 September, 2017
1 M.A. No.1172/2014 (M/s PACL India Ltd. Vs. Rameshwar Dayal and Others) 01/09/2017 Shri Amit Swami, learned counsel for the appellant. Learned counsel for the appellant seeks withdrawal of this appeal, as according to him, the suit through which the present appeal is arising has already been dismissed in default, therefore, he seeks withdrawal of this appeal with liberty to renew his prayer in accordance with law, if the same suit (COS No.4-A/2012) ultimately revived.
Prayer is allowed.
Accordingly, this appeal is dismissed as withdrawn with liberty as aforesaid.
(Anand Pathak) Judge vc