TEJ SINGH Vs. SECRETARY, SERVICE SELECTION BOARD, HAMIRPUR
Decided On February 26, 2011
TEJ SINGH Appellant
V/S
Secretary, Service Selection Board, Hamirpur Respondents
JUDGEMENT
(1.) LEARNED counsel for the petitioner, on instruction, seeks permission to withdraw the writ petition. Permission granted. The writ petition is dismissed as withdrawn, so also the pending application(s), if any.