AI Structured Summary
Not yet generated for this judgment
Judgment
By way of this petition, the petitioner has prayed for following reliefs:-
“10.1That, the Hon'ble Court may kindly be pleased to direct respondents to release the aforesaid to outstanding dues amount immediately with due interest and cost.
10.2That, the Hon'ble Court may kindly be pleased to direct respondents to decide the representation of petitioner (Annexure P/3) within stipulated time.
10.3To issue any other order(s), direction(s), writ(s) which the Hon'ble Court deems fit and proper in the interest of justice..”
Learned counsel for the petitioner, after arguing for some time, seeks permission of this Court to withdraw the present petition with liberty to pursue his grievance before the concerned authorities.
No objection has been raised from other side.
Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.