B.K. SINGHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner states that the claimant is totally crippled and is unable to prosecute his claim case arising out of a motor accident in Assam.

(2.) Learned counsel prays and is permitted to withdraw this petition and file a fresh claim case at Pune, Maharashtra. Learned counsel for the respondents states that if fresh claim petition is filed he would raise no objection on the basis of territorial jurisdiction.

(3.) This petition stands disposed of accordingly.