DHEERU YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.32617/2021

(2.) On being queried, Ms. Bang has drawn our attention to a communication received from petitioner no.1 i.e., Mr. Dheeru Yadav, albeit, via e-mail, which is appended to the above-captioned application.

(3.) Ms. Bang says that, she was under the impression that, if this writ petition was withdrawn, the other connected petitions would also get collapsed.