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Judgment
8 paragraphs · 112 wordsMeenakshi Madan Rai, J
The Vakalatnama of Ms. Laxmi Chakraborty, Learned Counsel for the Petitioner stands withdrawn in terms of her submission made on 17-11-2022.
Petitioner is present in person. He submits that in view of the settlement arrived at with the State-Respondents Nos. 1 to 6 and Respondent No.7, in terms of which he has received monetary compensation, he does not seek to pursue the instant matter and seeks to withdraw the Writ Petition.
Not opposed by other parties.
Considered.
In view of the submissions, put forth by the Petitioner, nothing remains for adjudication.
WP(C) No.53 of 2018 stands disposed of as withdrawn.
Pending Applications, if any, also stand disposed of.