- (1.) Learned counsel for the petitioner states that no further orders are required to be passed in these I.As. Accordingly, he seeks leave of this Court to withdraw these I.As. Accordingly these applications stand dismissed as withdrawn.
(2.) It is reported by the learned counsel for the petitioner that the matter has become infructuous and no further orders are required to be passed. The I.A. is dismissed as infructuous.
(3.) The I.A. is dismissed.;