AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 80 words
ORDER
Shri Amrendra Kumar Srivastava, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents, are present.
2.
After arguing for some time, the counsel for the applicant seeks permission to withdraw the Original Application and file a better drafted petition.
3.
Learned counsel for the respondents has no objection to the prayer made by the learned counsel for the applicant.
4.
Prayer allowed.
5.
Accordingly, Original Application No. 602 of 2022 is dismissed as withdrawn.