ABHINAV SHARMA Vs. SUNIL SAMDARIA

JUDGEMENT

(1.) Leave granted.

(2.) At the very threshold, the Appellant-Dr. Abhinav Sharma states that in order to preserve the high standards that attach to the profession of an advocate, he is willing not to exercise any of the functions and duties of a Government Lawyer and/or an Additional Advocate General and he would voluntarily demit the office of the Additional Advocate General. We record his statement.

(3.) In these circumstances, and in the light of the aforesaid statement made by the Petitioner, nothing survives in these proceedings. The Impugned Judgment stands accordingly set aside so as to impart quietus to the entire issue which is the subject matter of this Appeal including all the observations made in the Impugned Order.