(1.) LEARNED Counsel for the petitioner has filed a memo dated 19.03.2010. The memo reads as hereunder: In view of the affidavit filed by the 3rd Respondent, the Petitioner seeks leave of this Hon'ble Court to withdraw the writ petition. Hence, the Petitioner respectfully prays that this Hon'ble Court be pleased to dismiss the writ petition as withdrawn, in the interest of justice and equity.
(2.) IN terms of the memo, the petition stands disposed of.