Tejinder Singh Dhindsa, J. - (1.) LEARNED counsel for the petitioner, having argued the matter at some length, prays for withdrawal of the present petition. Prayer is allowed.
(2.) DISMISSED as withdrawn. It is further observed that dismissal of the present petition as withdrawn shall not preclude the petitioner from approaching the court at the appropriate stage and for seeking remedial measures as may be available to the petitioner, strictly in accordance with law.;