NAR BAHADUR GURUNG Vs. STATE OF SIKKIM

JUDGEMENT

(1.) By filing I.A. No.16/2020, the petitioner seeks liberty to withdraw the writ petition.

(2.) Mr. Rahul Rathi, learned Counsel for the petitioner submits that the petitioner wants to withdraw the writ petition because of personal reasons and therefore, the same may be dismissed as withdrawn.

(3.) Ms. Y. W. Rinchen, learned State Counsel appearing for respondent no.1, Mr. J. B. Pradhan, learned Senior Counsel for respondent nos.2 and 3, Mr. Yozan Rai, learned Counsel appearing for respondent nos.4 to 6; Mr. A. K. Moulik, learned Senior Counsel appearing for respondent nos.8, 11 to 14, 16, 20, 28, 31 to 34, 36 to 40, 42 to 76, 78, 81 to 86, 89, 92, 93, 97, 98 &100 to 110; Mr. Tashi Norbu Basi, learned Legal Aid Counsel appearing for respondent nos.9, 10, 17 to 19, 22 to 24, 26, 27, 29, 90, 95 and 96 and Mr. Jorgay Namka, learned Legal Aid Counsel appearing for respondent nos.5, 21, 35, 77 and 79 have no objection.