AMARDEO MANDAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The learned counsel appearing for the petitioner, on instructions, has given a letter, dated 25.09.2014, informing the Registry, to list the above writ petition 'for withdrawal'. Accordingly, today, the above matter was listed under the caption 'for withdrawal'and when the matter was called, a similar request was made by the learned counsel for the petitioner.

(2.) Therefore, this writ petition stands dismissed as withdrawn. No costs. Consequently, the connected MPs are closed.