MARAMI HAJONG Vs. G.H.A.D.C.

JUDGEMENT

(1.) Mr. S.A. Sheikh, learned counsel for the petitioner submits on instructions, that he may be allowed to withdraw this application.

(2.) Though, Mr. S. Dey, learned counsel for the respondents submits that this petition is misconceived and the same has been filed on facts which are incorrect, but as the learned counsel for the petitioner is seeking to withdraw the petition, this Court will not go into the merits of the matter, and the same is accordingly disposed of.