- (1.) Permission to file SLPs granted. The petitioner herein filed an application for getting himself impleaded in a writ petition filed before the High Court and the same was rejected by the High Court. The petitioner alleges that before the High Court a reference has been made to the petitioner in Paras 16, 17, 18 and 21 of the writ petition filed by the respondent.
(2.) Learned counsel appearing for the respondent submits that the respondent is prepared to delete all statements/averments made in the writ petition pertaining to respondent Mr Tapal Ganesh, who is the appellant herein. We record the same. These statements/averments are deemed to have been expunged and while considering the writ petition by the High Court, the averments be ignored.
(3.) The special leave petitions are disposed of accordingly.;