Heard and perused the record.
Ld. counsel appearing on behalf of the applicant states that during the pendency of this application before filing reply by the respondents side, his statutory complaint has been disposed off and he has been given full redressal. Severe Displeasure has been set aside and he has been given all consequence benefits.
In view of these facts, he does not want to press this application at this stage.
Considering his submissions, case is dismissed as not pressed. Case file be consigned to record room. Copy of the order be given Dasti as prayed.