- (1.)Civil Appeal No. 5605/1995 : applications for intervention are dismissed.
(2.)By an order dated 13th February, 1996, this appeal was directed to be heard by a Constitution Bench, having regard to the constitutional importance of the issues raised, which are stated in that order.
(3.)Learned counsel for the appellant now seeks leave to withdraw this appeal for the reason that the appellant has been acquitted in the criminal proceedings that were subsequently commenced on the basis of fresh sanction for prosecution in regard to the subject matter of this appeal. He submits that the questions of law may be left open and the appellant may be permitted to raise those questions, if so required, in the context of other criminal proceedings taken against her, also in pursuance of similar sanctions.