Shree Chandrashekhar, J. - (1.) The petitioner-Arun Kumar Jaiswal is present in the Court.
(2.) Confronted with the affidavits and the proceedings in Title (Partition) Suit No. 133 of 2008 which have been brought on record by the respondent no. 1 along with his counter affidavit- these affidavits were filed before the final order on the application under Order I Rule 10 CPC was passed on 01.03.2011-Mr. Rahul Gupta, the learned counsel for the petitioner, on instruction from the petitioner, seeks permission to withdraw this writ petition with a further prayer to direct the trial court to decide the suit, within six months.
(3.) This prayer is not opposed by the learned counsel appearing for the respondents.;