U O I & ORS Vs. BRAHMA DEO

JUDGEMENT

(1.) After some arguments, learned counsel for the petitioners, on instructions, seeks to withdraw the petition with liberty to file appropriate review application before the Central Administrative Tribunal on the ground that no admission was made on behalf of the petitioners and such other grounds as may be available to the petitioners.

(2.) The writ petition is dismissed as withdrawn with liberty as prayed for.

(3.) All the pending applications are also disposed of.