ADHAVAN PROCESSORS PRIVATE LIMITED Vs. ASSISTANT PROVIDENT FUND COMMISSIONER AND RECOVERY OFFICER

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that this Court may be pleased to permit the petitioner to withdraw the writ petition, with liberty to move the appropriate authority, as per law and he has also made an endorsement to that effect.

(3.) The learned counsel appearing on behalf of the respondents has no objection for such an order being passed by this Court.