RAM SINGH GUSAIN Vs. KUMAUN UNIVERSITY & OTHERS

JUDGEMENT

(1.) By means of this petition, petitioner has sought following reliefs:

(2.) During the course of argument, learned counsel for the petitioner submits that he is not pressing relief Clause No. (b) and he further seeks permission to withdraw the said relief with liberty to file fresh, at an appropriate stage.

(3.) In the interest of justice, permission granted with the aforesaid liberty.