- (1.) These appeals have been filed against an order passed by the learned single Judge on 24th of December 2007 in writ petition No. 1387 of 2007 granting an interim order in terms of prayer [f] of the writ petition for a period of three weeks after reopening or until further orders, whichever is earlier. Thereafter the matter has been directed to be listed before the regular Bench on 22nd January 2008.
(2.) Yesterday, a mentioning was made of all these appeals so that the same can be heard today. In view of the request made by the learned Counsel for the appeals, this Bench had directed that the appeals be set down for hearing today.
(3.) Today, when the matter was taken up for hearing, Mr. Ashok Banerjee as well as Mr. Kalyan Bandopadhyay, learned Senior counsel appearing for the respondent/writ petitioners herein have made a statement that they have instructions from their clients to withdraw the writ petition. It is also submitted that the writ petition is to come up for hearing tomorrow i.e. on 9th of January 2008.;