Surpal Singh Ajnar vs The State Of Madhya Pradesh
2022 Latest Caselaw 4923 MP

                                                                                    1
                                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                                          AT INDORE
                                                                            WP No. 22722 of 2021
                                                           (SURPAL SINGH AJNAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             Dated : 05-04-2022
                                                    Shri Vivek Dalal, learned counsel for the petitioner.

                                                    Shri Bhaskar Agrawal, Govt. Advocate for respondents/State.

Learned counsel for the petitioner prays for withdrawal of the petition with liberty to approach the appellate authority against the order dated 6.8.2021 and file the appeal.

In case appeal is filed against the said order within 7 days, the same be

entertained without looking to the limitation part in view of the judgment passed by the Apex Court in SUO MOTU W.P.(C) No.3 of 2020 dated 8.3.2021 giving the benefit of Corona period.

                                                (VIVEK RUSIA)                                                      (ANIL VERMA)
                                                    JUDGE                                                             JUDGE

                                             SS/-




Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  SHAILESH
                       MAHADEV
                       SUKHDEVE
                       Date: 2022.04.06
                       10:21:18 IST