BISWAJIT GOPAL ROY Vs. SIKKIM UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Zangpo Sherpa, learned Counsel for the petitioner. Also heard Dr. Doma T. Bhutia, learned Counsel appearing for respondent nos.1 and 2.

(2.) Mr. Sherpa submits that in view of subsequent developments he does not want to press this petition.

(3.) Accordingly, the Writ Petition is dismissed as not pressed.