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Madhya Pradesh High Court
M/S Skg Solvex & Anr. vs The State Of M.P. And Ors. on 4 January, 2011

W.P. No.28897 OF 2003

4.1.2011.

Shri Prem Francis, learned counsel for the petitioner. Shri P.K. Kaurav, Dy.AG for the respondents. Learned counsel for the petitioner submitted that he has received instructions from Shri Dhirendra Jain, Director of the petitioner company that the issue involved in this case has been resolved. In view of the above information, he may be permitted to withdraw this petition.

Prayer is not opposed by Shri P.K. Kaurav, Dy.AG. Appearing for the respondents.

In view of the aforesaid, this petition is dismissed as withdrawn with no order as to costs. (Krishn Kumar Lahoti) (Giriraj Das. Saxena) Judge Judge Khan*