AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 86 words
H.P. Sandesh, J
1.
The learned counsel for the petitioner has filed a memo seeking permission of this Court to withdraw the petition with liberty to file an appropriate petition.
2.
The petition which the petitioner has filed is the appropriate petition and hence the question of giving liberty to file appropriate petition does not arise as sought in the memo, since HRRP is maintainable. Hence, the liberty is rejected. However, the petitioner is permitted to withdraw the petition.
3.
The petition is dismissed as withdrawn.