MD. ABDUL KASHIM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Present Ms. N. Jyotsana, learned counsel for the petitioner; Mr. H. Debendra, learned Dy. Advocate General assisting Mr. A. Bheigya Meitei, learned junior Government counsel on behalf of the State respondents; and Mr. N. Jotendro, learned senior counsel assisted by Ms. Lynda M., learned counsel on behalf of the private respondent.

(2.) At the outset, Ms. N. Jyotsana, learned counsel for the petitioner, on instructions, submits that the writ petition may be dismissed as withdrawn with liberty to file a fresh one.

(3.) Learned counsel for the respondents submit that this Court may pass an appropriate order.