1. Heard Mr.P.P.Majmudar learned advocate for the applicant, Mr.Vishal Anandjiwala, learned advocate for respondent Nos.2 and 3 and Ms.Krina Calla, learned APP for respondent – State through video conference.
2. Under instructions, learned advocate for the applicant does not press the present application with a liberty to file a fresh application, if need so arises in future.
3. With the aforesaid liberty, the application stands disposed of as not pressed. Notice is discharged.
