LAWS(GJH)-2010-5-115

NARESH R GODARA Vs. VICE CHANCELLOR

Decided On May 13, 2010
NARESH R GODARA Appellant
V/S
VICE CHANCELLOR SHRI Respondents

JUDGEMENT

(1.) SHRI P.J.Kanabar, learned advocate appearing on behalf of the petitioner seeks permission to withdraw the present revision application. Accordingly, present revision application is dismissed as withdrawn. Rule discharged. No costs.