Madhya Pradesh High Court
Rajesh Kumar Shrivas vs Union Of India on 31 July, 2019
1 MP-3509-2019 The High Court Of Madhya Pradesh MP-3509-2019 (RAJESH KUMAR SHRIVAS Vs UNION OF INDIA) 1 Jabalpur, Dated : 31-07-2019 Shri Quazi Fakhruddin, learned counsel for the petitioner seeks to withdraw I.A. No.9091/2019.
Prayer is allowed.
Accordingly, the aforesaid interlocutory application is dismissed as withdrawn.
The objection raised by the Registry for not impleading the applicant No.2 before the Tribunal is ignored.
(SUJOY PAUL) (B. K. SHRIVASTAVA)
JUDGE JUDGE
Biswal
Digitally signed by SHIBA NARAYAN
BISWAL
Date: 01/08/2019 12:17:43