MANISHA KUMARI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Heard Mr. B.K. Gupta, learned Counsel for the petitioner. The petitioner is personally present in court as well. It is informed that the matter has been amicably resolved and in such view of the matter the petitioner desires to withdraw the writ petition. The petitioner is permitted to do so. The writ petition is disposed as withdrawn.