STATESMAN LTD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The parties are represented through their respective Counsels.

(2.) Pursuant to the order dtd. 3/11/2025 the petitioner was directed to file supplementary affidavit given a comprehensive detailed report by giving a break up and the statement of accounts in a tabulated form pertaining to the entitlement of the workmen who are added in the instant proceedings. In pursuance to such direction the petitioner has filed the supplementary affidavit affirmed on 13/11/2025 and the same is kept on record and a copy of the same has also been served to the respective parties through e-mail dtd. 13/11/2025 to the State and the Canara Bank.

(3.) The petitioner wishes to withdraw the instant writ petition since already an appeal has been preferred before the Deputy Labour Commissioner and the money as indicated in the order dtd. 23/4/2025 at page 15 has been deposited in the treasury on 16/9/2025 which is evident from page 12 of the supplementary affidavit.