Madhya Pradesh High Court
The State Of Madhya Pradesh vs Pradeep Kumar Chourasiya on 2 December, 2019
Author: Sujoy Paul
Bench: Sujoy Paul
1 WA-1012-2019
The High Court Of Madhya Pradesh
WA-778-2019
(THE STATE OF MADHYA PRADESH Vs S.K. TRIPATHI) WA/00779/2019, WA/00781/2019, WA/00785/2019, WA/01002/2019, WA/01004/2019, WA/01005/2019, WA/01006/2019, WA/01008/2019, WA/01009/2019, WA/01010/2019, WA/01011/2019, WA/01012/2019, WA/01248/2019, WA/01575/2019, WA/01576/2019, WA/01577/2019, WA/01580/2019 Jabalpur, Dated : 02-12-2019 Parties through their counsel.
Shri Shamim Ahmad, learned Government Advocate for the appellants/State submits that the Government Advocate appearing before the writ court has erroneously given concession that matter is covered by the judgment of writ court in the case of Ram Avtar Singh vs. State of M.P. and others. The appellant intends to bring this error to the notice of writ court by filing review petition. Thus, writ appeal may be permitted to be withdrawn with the liberty to avail the remedy of review.
The other side has no objection.
Prayer is allowed.
Accordingly, the appeal is dismissed as withdrawn with the liberty as prayed for.
(SUJOY PAUL) (SMT. ANJULI PALO)
JUDGE JUDGE
YS
Digitally signed by YOGESH KUMAR
SHRIVASTAVA
Date: 03/12/2019 14:49:32