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Judgment
8 paragraphs · 166 wordsRajesh Shankar, J
I.A. No. 848 of 2023
The present interlocutory application has been filed on behalf of the petitioner for withdrawal of the present writ petition.
Mr. Ritesh Kumar, learned counsel for the petitioner, submits that during pendency of the present writ petition, on the suggestion of the respondent no. 5, the petitioner made an application vide letter dated 24.12.2022 seeking apology and thereafter, the punitive action taken against the petitioner by the respondent no. 5 has been waived and she has been permitted to continue with the course. Thus, the petitioner and the respondent no. 5 have amicably resolved the dispute.
Having heard learned counsel for the petitioner as well as the respondent-State and for the reasons stated in the present interlocutory application, the petitioner is permitted to withdraw the writ petition.
The present interlocutory application stands disposed of.
W.P.(C) No. 6368 of 2022
In view of the order passed in I.A. No. 848 of 2023, the writ petition is disposed of as withdrawn.