MAHADEV RAGHOBA FADTE Vs. STATE OF GOA

JUDGEMENT

(1.) DURING the course of the hearing of the above petition, Mr. V. Rodrigues, learned Additional Government Advocate appearing for the respondents has produced an order dated 05.03.2014.

(2.) IN view of the said order, Mr. Supekar, learned counsel appearing for the petitioners upon instructions of the petitioners has pointed out that the petitioners have some grievances with regard to Clause 4 and as regards the date of regularisation of the said order and that the petitioners shall prefer a representation to the respondent no.1 with that regard which may be decided on its own merits in accordance with law.

(3.) IN view of the said order and keeping their rights open to make such representation the petitioners seek leave to withdraw the above petition.