YOOLIMON SYMPLI Vs. JEROMINUS SUKHLAIN

JUDGEMENT

(1.) Ms. R. Dutta, learned Legal Aid Counsel for the applicant has submitted that through inadvertence, this Misc. Case has been filed, seeking leave of this Court to appeal, however, she prays that this application may be disposed of as not pressed.

(2.) Mr. P. Yobin, learned counsel appears on behalf of the respondent No. 1 and Mr. S. Sengupta, learned Addl. PP appears on behalf of the respondent No. 2.

(3.) On prayer so made by the learned Legal Aid Counsel, this Misc. Case is dismissed and stands disposed of as not pressed.