- (1.) Heard Sri Manish Mathur, learned counsel for the petitioner, learned Standing Counsel for the State Authorities and Sri Adnan Ahmad, learned counsel for opposite party no.7.
(2.) Sri Manish Mathur, learned counsel for the petitioner has submitted that he may be permitted to not press payer no.1. Learned Standing Counsel for the State and Sri Adnan Ahmad, learned counsel for opposite party no.7 have no objection to the aforesaid prayer.
(3.) Appreciating the request of learned counsel for the petitioner, he is permitted to delete the prayer clause no.1 and renumber the prayers during the course of the day.;