RADHIKA PETROLEUM Vs. UNION OF INDIA

JUDGEMENT

(1.) NOTE has been filed by learned advocate appearing on behalf of the petitioner seeking permission to withdraw the petition on the basis of communication dated 9th December, 2010 received by the counsel for the petitioner pursuant to understanding arrived at with the respondents.

(2.) PERMISSION granted. Petition stands disposed of as withdrawn. Rule discharged. Interim relief, if any, stands vacated.