WP(C)/28751/2020
2021 Latest Caselaw 441 Ori

                                 W.P.(C) No. 28751 of 2020




02.   12.01.2021           The matter is taken up by video conferencing mode.
                           Heard Mr. Om Swarup, learned counsel for             the
                   petitioner.
                           The petitioner has filed this writ petition seeking
                   direction to the opposite parties to release the fund arbitrarily
                   withhold by the opposite parties.
                           As it appears, the petitioner raised a monetary claim
                   as against the private opposite parties, namely, opposite
                   parties no.1 and 2 against whom the writ petition is not
                   maintainable in view of the judgments of the apex Court.
                   However, in course of hearing, learned counsel for the
                   petitioner states that the petitioner may be permitted to
                   withdraw the writ petition with liberty to pursue the remedy
                   before the appropriate forum in accordance with law.
                           In view of such position, this writ petition stands
                   disposed of as withdrawn with liberty aforesaid.



      Ashok
                                                       ...............................

(Dr. B.R. Sarangi) Judge