NAZIMUDDIN BARBHUIYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.B. Laskar, learned counsel for the petitioners as well as Mr. J.K. Goswami, learned Senior Addl. Govt. Advocate appearing for the respondent Nos. 1 to 7.

(2.) The petitioners counsel submits that the petitioner No. 3 would not like to pursue the matter, as per instructions received by him from the petitioner No. 3. As such, the petitioner No. 3 may be deleted as a party from this case.

(3.) The prayer of the petitioners counsel is allowed. The petitioner No. 3 is accordingly deleted as a party from the case.