- (1.) Heard learned counsel for the petitioner and Dr. Udai Veer Singh, learned Addl. Chief Standing Counsel for the State-Respondents.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 20.01.2018 and the order dated 28.08.2015. At the very outset, the counsel for the petitioner submits that he is not pressing the reliefs with respect to the order dated 28.08.2015, as the grievance would be met out if the order dated 20.01.2018 is interfered by this Court and for not pressing the reliefs related to order dated 28.08.2015, the petitioner has moved Civil Misc. Application No. 18749 of 2019 dated 07.02.2019.
(3.) Considering the contents of the application and the submission of the counsel for the petitioner, the application is allowed.;