Madhya Pradesh High Court
Devendra Jain vs West Central Railway on 17 July, 2018
1 WP-15014-2018
The High Court Of Madhya Pradesh
WP-15014-2018
(DEVENDRA JAIN Vs WEST CENTRAL RAILWAY)
Jabalpur, Dated : 17-07-2018
Shri Ankit Saxena, learned counsel for the petitioner.
Shri Govind Prasad Patel, learned counsel for the respondents, on
advance copy.
The learned counsel for the petitioner prays for and is permitted to withdraw this petition with liberty to take up the remedies available to him under the law against the action being taken by the respondents authorities.
To enable the petitioners to do so, it is ordered that for three days i .e. up to 20.07.2018 the respondents authorities shall not take any coercive steps against the petitioner. It is further ordered that in case by that date the petitioner does not take up remedies and does not produce any order passed by the concerned Court or authority, the respondents authorities would be at liberty to take steps to get the premises vacated.
With the aforesaid liberty/observations, the petition filed by the petitioner stands disposed of as withdrawn.
CC today.
(RAVI SHANKAR JHA) (MOHD. FAHIM ANWAR)
JUDGE JUDGE
sj
Digitally signed by SUSHEEL
KUMAR JHARIYA
Date: 2018.07.18 10:35:41 -07'00'