ADARSHVIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) On 4/10/2021, we had heard the matter, when Mr. U. Srivastava, represented the petitioner. The contours of the matter were etched out in the said order. For the sake of convenience, the same is extracted hereunder:-

(2.) Mr. A.K. Behera, learned senior counsel, who appears on behalf of petitioner, says that, having regard to what we have observed, he would not like to press the above-captioned writ petition any further.

(3.) Accordingly, the above-captioned petition is dismissed as withdrawn, with liberty as prayer for.