Madhya Pradesh High Court
K.L. Namdeo vs Zila Sahkari Kendriya Bank Maryadit on 21 June, 2016
WP-7130-2016
(K.L. NAMDEO Vs ZILA SAHKARI KENDRIYA BANK MARYADIT)
21-06-2016
Shri D.K. Melani, learned counsel for the petitioner seeks permission to withdraw this petition with a liberty to avail the remedy under the Cooperative Societies Act, 2012.
Prayer is allowed.
The petition is dismissed as withdrawn with the liberty prayed for.
(SUJOY PAUL) JUDGE