EX HAVALDAR SUBE SINGH Vs. UOI

JUDGEMENT

(1.) FOR the reasons stated in the application, the delay in re-filing the writ petition is condoned. The application stands disposed of.

(2.) AFTER some arguments, learned counsel for the petitioner, on instructions, seeks to withdraw the writ petition with liberty to file it before the appropriate forum having jurisdiction in the matter. Dismissed as withdrawn with liberty as prayed for.