Madhya Pradesh High Court
L.P.Verma vs The State Of Madhya Pradesh Judgement ... on 16 May, 2014
W.P.No.10306/2010
16.05.2014
None for the petitioner.
Shri Pushpendra Yadav, learned Panel
Lawyer for the respondents, while inviting
attention of this Court to the letter dated 17/12/2011 sent by the petitioner to the Chief Medical and Health Officer, Sidhi, submitted that the petitioner, in fact, is not interesting in prosecuting the writ petition.
Accordingly, the writ petition is dismissed for want of prosecution.
(Alok Aradhe) Judge ts.