- (1.) Heard on the application No.01/2020 filed on behalf of the petitioner for appointment of Mauka Commissioner. With consent of both the parties, the matter is heard finally, hence, the application No.01/2020 stands dismissed.
(2.) Heard on the application No.02/2019 filed on behalf of the respondent.
(3.) Learned senior counsel appearing on behalf of the respondent wants to withdraw this application, as the matter is heard finally, hence, the application No.02/2019 stands dismissed as withdrawn.;