MAHAVEER PRASAD JAIN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) WHEN the matter is taken up for hearing the learned counsel for the petitioner sought permission to withdraw the writ petition and has also made endorsement to that effect.

(2.) IN view of the endorsement made by the learned counsel for the petitioner this writ petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is closed.