Pankaj Purohit, J
1. Heard learned Counsel for the parties.
2. After arguing for a considerable period, learned Counsel appearing for petitioner submitted at bar that he may be permitted to withdraw the instant
writ petition with liberty to file fresh with better particulars, if cause of action arises.
3. Accordingly, the instant writ petition is dismissed as withdrawn subject to the aforesaid liberty.
4. Pending application, if any, stands disposed of.
