(1.) Heard Sri N.K. Chaturvedi, learned counsel for revisionist and Sri Hausihla Prasad Mishra, learned counsel for respondents.
(2.) Learned counsel for revisionist submitted at the bar that he does want to press the revision against order dtd. 4/12/2021 passed by Additional District and Sessions Judge/ Special Judge (Prevention of Corruption Act), Court No. 3, Gorakhpur and he may be given liberty to file fresh revision against order dtd. 4/12/2021, for which Sri Hausihla Prasad Mishra, learned counsel for respondents has no objection.
(3.) Accordingly, present revision stands dismissed against order dtd. 4/12/2021 with the aforesaid liberty.