PARMANAND SIRUMAL TAHALRAMANI Vs. STATE OF U.P.

JUDGEMENT

(1.) At the very outset, the learned counsel appearing for the applicant submits that she may be permitted to withdraw the prayer clause 'c' and the same may be permitted to be deleted.

(2.) The learned counsel appearing for the State has no objection to the contention aforesaid.

(3.) In view of the aforesaid submissions, the applicant's counsel is permitted to withdraw the prayer clause 'c' with further permission of deleting the same during the course of the day.