SURENDRA SINGH Vs. SUSHMA DUTTA AND ORS.

JUDGEMENT

(1.) Learned Counsel for applicant/ Petitioner on instructions of applicant Surendra Singh, who is present in the Court, seeks permission to withdraw this transfer application, however, he prays that a liberty may be granted to him to challenge the adverse orders passed against him by the trial Court before appropriate forum.

(2.) Prayer appears to be reasonable and the same is allowed.

(3.) The transfer application is, accordingly, dismissed as withdrawn with liberty as prayed for.