- (1.)ORIGINAL SUIT NO. 3 OF 2003:
Shri K. Parasaran, learned senior Counsel for the Plaintiff seeks permission of this Court to withdraw the Original Suit. Permission sought for is granted.

(2.)The Original Suit is disposed of as withdrawn.
ORIGINAL SUIT No. 1 OF 2002:

(3.)This Original Suit is filed by the Plaintiff under Article 131 of the Constitution of India, inter alia, requesting this Court to issue an order of injunction to restrain the Defendants/Respondents-State of Punjab and its authorities from prohibiting online lottery by the State of Sikkim in the State of Punjab and also the validity of Rules 6A and 6B of the Punjab State Lottery Rules, 1999 as illegal.