Smt. Versha vs Kamlesh Kumar Jain
2021 Latest Caselaw 768 MP

HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE FIRST APPEAL NO.1261 OF 2018 (Smt. Versha vs Kamlesh Kumar Jain)

Indore, Dated 16.03.2021 Parties through their counsel. Learned counsel for the appellant seeks to withdraw the present first appeal with liberty to file the properly constituted appeal.

The other side has no objection. First Appeal is dismissed as withdrawn with the aforesaid liberty as prayed for.

The Registry shall return the certified copy of judgment on supplying the attested photocopy of the same.

Certified copy as per Rules.

              (SUJOY PAUL)                              (SHAILENDRA SHUKLA)
                 JUDGE                                        JUDGE


  Arun/-



Digitally signed by
ARUN NAIR
Date: 2021.03.16
15:43:25 +05'30'

HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE FIRST APPEAL NO.1261 OF 2018 (Smt. Versha vs Kamlesh Kumar Jain)