Bakir Ali vs Mohammad Anwar Khan
2021 Latest Caselaw 5488 MP

1 MP-2052-2020 The High Court Of Madhya Pradesh MP-2052-2020 (BAKIR ALI AND OTHERS Vs MOHAMMAD ANWAR KHAN AND OTHERS)

Indore, Dated : 15-09-2021 Heard through Video Conferencing.

Shri M.A.Mansoori, learned counsel for the petitioners. Learned counsel for the petitioners seeks leave of this Court to withdraw the instant miscellaneous petition, as during the pendency thereof, the trial Court has completed the hearing and reserved the case for judgment.

He prays for liberty to raise pleas available to him in law and facts including the same taken in this petition at the appropriate stage of the proceedings.

With the aforesaid liberty, this Miscellaneous Petition is dismissed as withdrawn.

(ROHIT ARYA) JUDGE

RJ

Signature Not Verified VerifiedDigitally Digitally signed by SAN REENA JOSEPH Date: 2021.09.15 18:12:53 IST