DEEPAK JOSHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE of the application. Mr. Harish Rathee, Senior Deputy Advocate General, Haryana, who is present in Court, and Mr. R.K. Malik, learned counsel appearing for private respondents No.6 to 26, accepts notice.

(2.) THIS is an application for withdrawal of the writ petition. The petitioner himself is present in the Court and has stated that he may be permitted to withdraw the writ petition as he does not wish to pursue the same. Even otherwise, no objection has been raised by the respondents to the aforementioned prayer made by the petitioner himself. In view of the above, the application is allowed. The writ petition is dismissed as withdrawn.