MOHAN SINGH RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard on I.A. No. 2 of 2021, which is an application seeking withdrawal of the writ petition. Counsel representing the respondents having no objection in view of the prayer made, I.A. No. 2 of 2021 is allowed.

(2.) In terms of allowing I.A. No. 2 of 2021 this writ petition stands dismissed as withdrawn.

(3.) The interim order, if any, seized to its effect in view of withdrawal of the writ petition.