PHUCHUNGLA BHUTIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) I.A. No.07 of 2020 This is an application seeking withdrawal of Writ Petition (C) No.33 of 2017 filed by the petitioners. The learned Additional Advocate General for the respondent no.1 does not object to the same, nor does Mr. Bhusan Nepal, learned counsel for the respondent no.2 or Ms. Rachhitta Rai, learned counsel for the respondent nos. 3 to 6 respectively.

(2.) The application is allowed. I.A. No. 07 of 2020 stands disposed. The petitioner is permitted to withdraw Writ Petition (C) No. 33 of 2017.

(3.) W.P. (C) No.33 of 2017