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Judgment
4 paragraphs · 114 wordsBhaskar Raj Pradhan, J
Mr. Ranjit Prasad, learned counsel for the petitioner submits that the dispute between the petitioner and the respondent no.2 has been amicably resolved and he does not desire to pursue this writ petition any further. Ms. Laxmi Chakraborty, learned counsel for the respondent no.2 confirms the same.
Mr. Thinlay Dorjee Bhutia, learned Additional Public Prosecutor for the respondent no.1 submits that in fact the dispute is between the petitioner and the respondent no.2 and that the respondent no.1 is not a part of the compromise.
Keeping the above facts in mind, the writ petition is allowed to be withdrawn. It is so ordered. All pending interlocutory application also stands disposed.