SURINDER KUMAR GUPTA Vs. J.M.C.

JUDGEMENT

(1.) The instant application has been filed by the applicant-petitioner seeking withdrawal of the present writ petition.

(2.) For the reasons stated in the application, the same is allowed. OWP No. 934/2015 is, accordingly, dismissed as withdrawn along with connected application(s).

(3.) Application is, accordingly, disposed of.