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
5 paragraphs · 48 wordsMeenakshi Madan Rai, J
Learned Counsel for the Petitioner submits that he seeks to withdraw the instant matter.
There is no objection by Learned Government Advocate for the Respondents.
In the said circumstances, the matter stands disposed of as withdrawn.
Pending applications, if any, also stand disposed of.