LAWS(SC)-2022-1-107

NITISH SHANKAR Vs. UNION OF INDIA

Decided On January 21, 2022
Nitish Shankar Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) After arguing for sometime, learned counsel appearing for the petitioner seeks permission to withdraw this writ petition with liberty to approach the High Court by filing a writ petition under Article 226 of the Constitution of India, if so advised.

(2.) Permission granted.

(3.) The writ petition is, accordingly, dismissed as withdrawn with aforesaid liberty.