VISHWA BHARAT SEVA SAMITI Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) Learned counsel Shri F.V.Patil, appearing on behalf of the petitioner is present before the Court. He has filed the application Under Sec. 151 of Code of Civil Procedure for disposal of the writ petition. The contents of application seeking disposal of the writ petition is extracted herein.

(2.) After addressing the Court for sometime, learned counsel for the petitioner submits that petitioner may be permitted to withdraw the writ petition.

(3.) The interim order granted in the original suit bearing O.S.No.1178/2013, pending on the file of III Addl. Civil Judge and JMFC, Belagavi, reads as under;