Citation Codes Equivalent Citations citation codes Case Number AT 25/2013 in TA 12/2012 in OA 104/2012 (Mumbai Bench) Attorney(S) Mr. Amitava Chauhan, Advocate Mr. Ankur Chhibber, Advocate Judges A.K Mathur Chairperson S.S Dhillon, Member See more information ... Smart Summary Factual and Procedural Background This opinion addresses an application for withdrawal of a pending application by the petitioner. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The court considered the submission of the petitioner's counsel seeking permission to withdraw the application at the current stage and allowed the withdrawal accordingly. Holding and Implications The application is dismissed as withdrawn. The direct effect of this decision is that the petitioner’s application stands withdrawn with no further adjudication on its merits. No new precedent was established. Show full summary ... Lt. Col. Varghese Daniel v. Union Of India & Ors. Counsel for the petitioner submits that he may be permitted to withdraw the application at this stage. The applicant is allowed to withdraw the application. Accordingly the application is dismissed as withdrawn.