S.P.Mehrotra, J. - (1.) Sri V.B Singh, learned Senior Counsel assisted by Sri Vijay Sinha, learned counsel for the petitioner states that the petitioner is not pressing the allegations made against the Respondent Nos. 5 and 6 in the Writ Petition as well as in Civil Misc. Application No. 69036 of 2005 and Civil Misc. Amendment Application No. 69038 of 2005 and the affidavit accompanying the said applications, at this stage, and, therefore, the petitioner may be permitted to delete the Respondent Nos. 5 and 6 from the array of parties in the Writ Petition as also in Civil Misc. Application No. 64899 of 2005 accompanying the Writ Petition.
(2.) In view of the statement made by Sri V.B. Singh, learned Senior Counsel assisted by Sri Vijay Sinha, learned counsel for the petitioner, the petitioner is permitted to delete the Respondent Nos. 5 and 6 from the array of parties in the Writ Petition as well as in Civil Misc. Application No. 64899 of 2005 accompanying the Writ Petition Let necessary amendments be made on or before 6th April, 2005.
(3.) Learned counsel for the petitioner, learned counsel for the Respondent Nos. 1 and 2, and the learned counsel for the Respondent No 4 are agreed that the Writ Petition itself may be disposed of, at this stage.;