AI Structured Summary
Not yet generated for this judgment
Judgment
[1] Heard Mr. Juno Rahman, Ld. counsel for the petitioners and Mr. A. Mohendro, Ld. Counsel for respondent No.1 and Mr. K. Pradeep, Ld.
counsel for the for respondent No.2.
[2] Mr. A. Mohendro, Ld. counsel for respondent No.1 represented that against the order in RSA No.3 of 2010 dated 28.09.2020, the original
respondent in RSA No.3 of 2010 has filed an SLP and the SLP is still pending in the S.R. stage before the Hon’ble Supreme Court and Mr. Juno
Rahman, Ld. counsel for the petitioners also admitted, but he represented before this Court that he may be permitted to withdraw this Review Petition
No.15 of 2020 with liberty to file a fresh Review Petition, if it is necessary, after disposal of the SLP.
[3] Mr. A. Mohendro, Ld. counsel for the respondent No.1 and Mr. K. Pradeep, Ld. counsel for the respondent No.2 also agreed for the same.
 [4] Therefore, this Review Petition No.15 of 2020 is dismissed as withdrawn with liberty to this petitioner to file a fresh Review Petition, if it is
necessary, after disposal of the SLP.
[5] Registry is directed to issue copy of this order to both the parties through their whatsapp/e-mail.