1. Not on board. With consent of the parties taken on board.
2. The learned Advocate appearing on behalf of the Petitioner stated that they have instructions to unconditionally withdraw the above Writ Petition.
3. In these circumstances, the above Writ Petition is dismissed as withdrawn. However, there shall be no order as to costs.
4. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of
a digitally signed copy of this order.
