RAMVIR SINGH Vs. MINISTRY OF RAILWAYS

JUDGEMENT

(1.) AFTER some arguments, learned counsel for the petitioner seeks to withdraw the writ petition, with liberty to file a petition incorporating all the facts and circumstances and the reliefs available to the petitioner in the fresh petition.

(2.) THE writ petition is dismissed as withdrawn, with liberty as prayed for. CM Nos.2942-43/2012 Since the main petition has been dismissed as withdrawn, these applications do not survive.