Madhya Pradesh High Court
Atul Kumar Jain vs Indian Oil Corporation.Ltd on 6 November, 2012
Writ Petition No.2407/2008
05.11.2012
Shri R.K. Samaiya, learned counsel for the petitioner.
Shri Amit Singh, learned counsel for respondent no.3.
None for respondent nos. 1 and 2, although represented through duly engaged counsel.
At the outset petitioner's counsel submits that he has instruction to withdraw this petition as not pressed and prayed for the same.
Considering such prayer the petition is hereby dismissed as withdrawn and not pressed.
There shall be no order as to the costs.
(U. C. Maheshwari) Judge bks W.P No. 13371 of 2012 10.09.2012 Shri A.K. Singh, learned counsel for the petitioners. He is heard on the question of admission. Let notice against admission of this petition as well as IA No. 10805/12, an application for grant of interim relief, on payment of PF alongwith requisites of registered post within three working days, returnable by fixing a date within one month be issued to the respondents, failing which this petition shall stand dismissed automatically without further reference to the Bench.
The interim prayer for grant of interim injunction as prayed by the petitioners' counsel shall be considered after receiving the service report of said notices.
(U. C. Maheshwari) Judge bks