- (1.) Notice on behalf of opposite party no.1 has been accepted by learned Assistant Solicitor General of India, whereas Ms. Pushpila Bisht, Advocate has accepted notice on behalf of opposite parties no.2 to 4.
(2.) Heard learned counsel for the petitioner, Mr. Vinay Tripathi, learned counsel for opposite party no.1 and learned counsel for opposite parties no.2 to 4.
(3.) Mr. Hemant Kumar Mishra, learned counsel for the petitioner submits that inadvertently, by mistake the petition has been filed on behalf of Mr. Raj Kumar Gupta, whereas it should be on behalf of M/s Lucky Freight Carriers. He may be permitted to withdraw the writ petition with liberty to file the same on behalf of M/s Lucky Freight Carriers.;