Patna High Court - Orders
Pradeep Kumar Sah vs The Union Of India on 6 April, 2011
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
MA No.94 of 2011
PRADEEP KUMAR SAH, S/o Shri Laddoo Lal Sah, Resident of Village - Miyan Chak, P.S.-
Begusarai, District - Begusarai
....... Appellant-Appellant.
Versus
1. THE UNION OF INDIA through the General Manager, Eastern Railway, Kolkata
.........Respondent-Respondent
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4 06.04.2011Heard learned counsel for the appellant and Sri Anil Singh, learned counsel appearing on behalf of respondent/Eastern Railway.
After some argument, learned counsel for the appellant seeks permission to withdraw this appeal with liberty to avail remedy of execution.
Prayer is allowed.
This writ petition is dismissed as withdrawn with liberty as indicated above.
It is expected, that if the appellant approaches the Execution Court, the Execution Court, without any unnecessary delay, will decide the issue.
(Rakesh Kumar, J.) Praful