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Judgment
Sushil Kukreja, J
The present petition has been filed by the petitioner on the ground that vide order dated 17.05.2023 (Annexure P-1), he has been ordered to be transferred from Branch Office Thunag to Branch Office Jhandutta by the respondents-Bank and the incumbent, who has been transferred in place of the petitioner, i.e. respondent No.4, has already joined at Branch Office Thunag, but the Branch Manager is not relieving the petitioner despite the transfer order, with a view to harass the petitioner.
The learned counsel for respondents No.1 to 3, under instructions received from respondents No.1 and 2, stated at bar that the petitioner will be relieved from the present place of posting by tomorrow, i.e. 07.06.2023.
At this stage, learned counsel for the petitioner submitted that in view of the submissions made by learned counsel for respondents No.1 to 3, he may be permitted to withdraw the present petition.
Accordingly, in view of the facts and circumstances of the case and also in view of the statement made by learned counsel for respondents No.1 to 3, the present petition is dismissed as withdrawn. However, the petitioner shall be at liberty to approach this Court again for revival of the petition in case he is not relieved by 07.06.2023.
Pending miscellaneous application(s), if any, shall also stand disposed of.