TULSI RAM Vs. HPSEB & ANOTHER

JUDGEMENT

(1.) Learned Advocate appearing on behalf of the petitioner submitted that petitioner does not want to continue the present petition and the same be dismissed as withdrawn. In view of the submission of learned Advocate appearing on behalf of the petitioner petition is dismissed as withdrawn. No order as to costs. For fresh cause of action petitioner would be at liberty to file fresh petition. Petition is disposed of. Pending applications if any also disposed of.