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Madhya Pradesh High Court

Smt. Akansha Shrivastava vs Shri Amit Shrivastava on 10 November, 2017

                    THE HIGH COURT OF MADHYA PRADESH
                               CRR-2162-2017




                                                                        sh
                            (SMT. AKANSHA SHRIVASTAVA Vs SHRI AMIT SHRIVASTAVA)




                                                                  e
      Jabalpur, Dated : 10-11-2017




                                                               ad
            Shri Abhishak Singh, learned counsel for the appellant.

                                                         Pr
            Smt. Premlata Lokhande, learned counsel for the
      respondent.

a Learned counsel for the petitioner wants to withdraw the hy review petition with liberty to file regular appeal.

ad Petition is dismissed as withdrawn with liberty as prayed M for.

Certified copy of the impugned order be return back to the of counsel of the appellant on submitting photo copy of the order.

                    rt




          (S.K. GANGELE)                                   (ANURAG SHRIVASTAVA)
         ou




               JUDGE                                                JUDGE
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      Digitally signed by KRISHAN KUMAR CHOUKSEY

Date: 2017.11.14 10:37:47 +05'30'