Sanjeev Sachdeva, J.:— The hearing was conducted through video conferencing.
2. Learned counsel for respondent submits that since petitioner was using the property for residential cum commercial purposes, the property was sealed as per the directions of the monitoring committee and as petitioner is seeking permanent de-sealing of the property, petitioner would have to approach either the monitoring committee or the Supreme Court for said orders.
3. Learned counsel for the petitioner prays for leave to withdraw the petition with liberty to take appropriate remedies in accordance with law.
4. Petition is accordingly dismissed as withdrawn. All rights and contentions of parties are reserved.
5. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.