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
4 paragraphs · 90 wordsHanthem Bimol Singh, J
Mr. A. Rommel, learned counsel appearing for the petitioner made a prayer for allowing the petitioner to withdraw the present writ petition with liberty to file a fresh one, is so advised.
Mr. A. Vashum, learned GA appearing for the respondent No. 1 and Mr. Lupenjit, learned counsel appearing for the respondents No. 2 to 4 have no objection.
In view of the submission made above, the present writ petition is hereby dismissed as being withdrawn with liberty to file a fresh one, if so advised.