Madhya Pradesh High Court
Smt. Saroj Devi Tiwari vs The State Of Madhya Pradesh on 1 May, 2018
THE HIGH COURT OF MADHYA PRADESH WP-9398-2018 (SMT. SAROJ DEVI TIWARI Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 01-05-2018 Shri Naveen Shukla, learned counsel for the petitioner. After arguing for a while, learned counsel for the petitioner seeks leave of this Court to withdraw this petition with a liberty to approach the Competent Court having jurisdiction in the matter.
sh Accordingly, the writ petition stands dismissed as withdrawn with the liberty aforesaid.
e ad (S. A. DHARMADHIKARI) Pr JUDGE a hy ad Devashish M Digitally signed by DEVASHISH MISHRA Date: 2018.05.01 05:23:24 -07'00' of rt ou C h ig H