AI Structured Summary
Not yet generated for this judgment
Judgment
Karuna Nand Bajpayee, Presiding Member
I.A. No. 16628 of 2023 (Early hearing)
The case has been taken up today on the interlocutory application being I.A. No.16628 of 2023 seeking early hearing in the matter. The grounds mentioned in the application are sufficient. In the interest of justice, the application is allowed. The petitioner is being heard today.
Learned counsel appearing for the petitioner submits, on instructions, that the petitioner does not wish to pursue the petition any further and he may be permitted to withdraw the same.
In the wake of the above submission made by the learned counsel for the petitioner, the present Revision stands dismissed as withdrawn.
The Registry is requested to send a copy each of this Order to the parties in the revision and to their respective learned counsel as well as to the fora below within three days from today. The stenographer is requested to upload this Order on the website of this Commission within three days.