KOENIG SOLUTIONS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been heard by way of video conferencing.

(2.) The present Writ Petition has been filed with the following prayers:-

(3.) Today, the learned counsel for the respondent states that the respondent have withdrawn and closed the inquiry proceedings initiated against the petitioner vide Impugned Summons dated 30.04.2021. The relevant portion of the affidavit screen shared by the learned counsel for the respondent is reproduced hereinbelow:-