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
6 paragraphs · 120 wordsTarlok Singh Chauhan, J
CMP-T No.1721 of 2020
By medium of this application, the applicant/ petitioner has sought permission to withdraw the petition on the ground that respondent No.3 has assured applicant that the grievance raised by him in the petition will be redressed.
Without giving any observation on the merits of the case, the applicant/petition is permitted to withdraw the petition. The application stands disposed of.
CWPOA No.5057 of 2020
In view of the above, the present petition is dismissed as withdrawn. However, it is made clear that in case the petitioner is still aggrieved, he is at liberty to approach the competent authority/Court for redressal thereof. Pending miscellaneous application(s), if any, also stand disposed of.