Chattisgarh High Court
Manoj Kumar Madhukar vs State Of Chhattisgarh 12 Wpc/2844/2018 ... on 9 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2838 of 2018
• Manoj Kumar Madhukar S/o Kartik Ram, Aged About 34 Years
R/o Village Godhana, P.S. and Tahsil Navagarh, District Janjgir
Champa, Chhattisgarh
---- Petitioner
Versus
• State of Chhattisgarh Through its The District Magistrate, District
Janjgir Champa, Chhattisgarh
---- Respondent
For Petitioner Shri Ravi Maheshwari, Advocate For Respondent-State Shri Shashank Thakur, GA Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 09/10/2018
1. Learned counsel for the petitioner seeks permission of the Court to withdraw the writ petition with liberty to move appropriate application before the jurisdictional Executing Court for redressal of the grievance concerning wrongful seizure of his tractor and trolley in execution of decree passed by the 1 st ADJ, Janjgir in CNR No.CGJCO1-000486-2015, Registration No.5/2015.
2. Prayer allowed.
3. Accordingly, the writ petition is dismissed as withdrawn with the liberty prayed for.
Sd/-
Prashant Kumar Mishra Judge Nirala