W.P. No.5021 of 2010

25.4.2012.

Shri Piyush Tiwari for the petitioner. Shri Jaideep Singh for the respondents. Learned counsel for the petitioner at the outset submitted that by efflux of time, this petition has been rendered infructuous and he may be permitted to withdraw it. Prayer is not opposed by the other side, hence, it is allowed. This petition is dismissed as withdrawn with no order as to costs.

(Krishn Kumar Lahoti) (M.A. Siddiqui) Judge Judge Khan*