BANK OF BARODA Vs. DILIP RATHIAL BHAVSAR

JUDGEMENT

(1.) THIS Appeal preferred under clause 15 of the Letters Patent arises from the common judgment and order dated 9th May, 2002 passed by the learned Single Judge in so far as Special Civil Application No. 10164/2001 is allowed. The respondent - writ petitioner is allowed to withdraw from voluntary retirement.

(2.) TODAY, learned advocate Mr. Parikh has appeared for the appellant - Bank. He has submitted that pending the legal proceeding, the respondent has accepted voluntary retirement. He has retired from service since the year 2002.

(3.) LEARNED advocate Mr. Shah appears for the respondent. He admits that the respondent has accepted voluntary retirement. The respondent has retired from service since the year 2002. He further states that in that view of the matter, the respondent seeks leave to withdraw the writ petition.