F M ENTERPRISES Vs. WESTERN RAILWAY

JUDGEMENT

(1.) ORAL ORDER

(2.) FOR the reasons to be recorded hereinafter, the petition is dismissed. The interim relief granted earlier is vacated. At this stage, Mr. S.I. Nanavati, learned Senior Counsel appearing for the petitioner submits that the interim relief which was granted earlier may be extended for a period of one week as he wants to approach the higher forum. After having heard the learned advocates appearing for the parties, the Court is of the view that the interim relief is required to be extended upto 23rd June 2003 and it is extended accordingly.