Chandrika Prasasd vs Ganesh Prasad
2021 Latest Caselaw 5813 MP

                                                                       1                                WP-7079-2016
                                           The High Court Of Madhya Pradesh
                                                      WP-7079-2016
                                                    (CHANDRIKA PRASASD Vs GANESH PRASAD AND OTHERS)


                                   Jabalpur, Dated : 21-09-2021
                                         Heard through Video Conferencing.

                                         Shri K.S.Baghel, learned counsel for the petitioner.
                                         Shri Pramod Kumar Pandey, learned counsel for the respondent no.1.

Shri Pavan Kumar Saxena, learned counsel for respondents no.2 to18. Learned counsel for the respondent no.1 has informed that meanwhile

the trial of the suit has been concluded and the final arguments have been heard on 17.9.2021 and the case is posted for delivery of judgment on 27.9.2021.

In view of this, counsel for the petitioner seeks permission to withdraw this petition with liberty to raise the grounds in appeal, if the need so arises.

The petition is dismissed as withdrawn with the liberty as prayed.

(PRAKASH SHRIVASTAVA) JUDGE

HS

Signature Not Verified SAN

Digitally signed by HEMANT SARAF Date: 2021.09.22 12:09:57 IST