- (1.) Issue notice returnable in two days. The matter to be listed on Tuesday, December 9, 1986, at the end of the Miscellaneous List. Additionally, dasti service is permitted. No stay at this stage. S.L.P. No. 14955/1986
(2.) Having regard to the particular facts and circumstances of this case, including the statement made by counsel for the 1st defendant before the learned Single Judge of the High Court and record in his order dated November 28, 1986, and having regard to the further fact that the articles which were to be published by the 1st respondent have already been published, counsel for the petitioner prays for permission to withdraw this Special Leave Petition. It is disposed of as withdrawn.;