Raghvendra Singh Chauhan, CJ
1. Mr. Bhupesh Kandpal, the learned counsel for the petitioner, seeks liberty to withdraw the petition, and the liberty to file a fresh writ petition with
better details.
2. Therefore, this petition is, hereby, dismissed as withdrawn. The liberty, so prayed for, is hereby granted.
3. In sequel thereto, pending application, if any, also stands disposed-of.
4. No order as to costs.
