AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 105 wordsRaghvendra Singh Chauhan, CJ
Mr. Bhupesh Kandpal, the learned counsel for the petitioner, submits that the final order has been passed. The petitioner happens to be equally
aggrieved by the final order. Therefore, he seeks the liberty to withdraw the present writ petition, and to challenge the final order by filing a fresh writ
petition.
Hence, the writ petition is dismissed as withdrawn. The liberty, as prayed for, is hereby, granted.
The application made therefor, stands allowed.
Let a certified copy of this order be furnished to the learned counsel for the parties, today itself, on payment of the prescribed charges.