SADHANA SINHA Vs. BRIG R K KASHYAP

JUDGEMENT

(1.) It appears that Civil Misc.Application No. 31226 of 2006 has been filed on behalf of Smt. Sadhana Sinha (petitioner-applicant), inter-alia, praying that she may be permitted to withdraw the instant Contempt Petition.

(2.) An Affidavit, sworn by the said Smt. Sadhana Sinha on 10th February, 2006, has been filed in support of the aforementioned Application.

(3.) It is, inter-alia, stated in the aforementioned Application that during the pendency of the proceedings initiated by the petitioner-applicant, the petitioner-applicant has tendered her resignation on 2nd March, 2005 ; and that the petitioner-applicant is not interested in pursuing the matter before this Court against the Opposite Parties, and as such, she wants to withdraw the instant Contempt Petition.