AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 50 words
ORDER
1.
Adv. Neelanshu Roy for the Applicant is present through VC.
2.
Ld. Counsel for the Applicant seeks to withdraw the Application stating that Suspended Board has complied with all the obligations and prayer in this Application is rendered infructuous. Accordingly, IA 191 of 2025 is dismissed as withdrawn.