TWARU RAM Vs. RATTANVIR

JUDGEMENT

(1.) Mr. Ashwani Kaundal, learned counsel for the petitionerJ.D., under instructions, seeks permission to withdraw the present petition with liberty to file appropriate proceedings in appropriate court of law for redressal of his grievance.

(2.) Consequently in view of the above, present petition is dismissed as withdrawn with liberty reserved to the petitioner to approach the appropriate court of law in accordance with law.