Madhya Pradesh High Court
Hindustan Petroleum Corpn.Ltd.& Ors. vs State Of M.P.& Ors. on 4 March, 2015
1 W.P. No.159/2004
04.03.2015
Parties through their counsel. Counsel for the petitioner seeks liberty to withdraw I.A. No.1126/2015.
Permission is granted. I.A is dismissed as not pressed with the liberty to file fresh application if need so arise.
List after three weeks.
(Rohit Arya) Judge Vin*