AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 89 words
1.
After some hearing, Mr. Shashank Shri Tripathi seeks leave to withdraw this writ petition by submitting that he would be moving an appropriate application before the Armed Forces Tribunal1.
2.
We do not express any view as to whether any such application would be maintainable or even if it is, the merits of such application. If any such application is moved, it is for the Tribunal to deal with the application. We express no view thereon.
3.
The writ petition is accordingly disposed of as withdrawn.
Footnotes
- 1.“Tribunal” hereinafter