KAMLESH KUMAR THAPAK Vs. STATE OF M P

JUDGEMENT

(1.) Counsel of the respondent No. 2 to 6 against seeks adjournment to file the reply of IA No. 1333/14, petitioner's application for withdrawal of this petition with liberty to file fresh petition by mentioning some additional facts, which could not be mentioned in the present petition.

(2.) In the available circumstances, I am not inclined to grant further time to file reply of aforesaid IA. Hence, such prayer of the counsel of aforesaid respondents for adjournment is rejected.

(3.) Counsel of the respondent No. 1 and 7 are categorically stated that they do not want to file the reply of this IA.