ORDER
Learned Counsel for the petitioner states that the petitioner has now moved a writ petition before the High Court of Karnataka which has been admitted. That raises all questions which are raised in this special leave petition. It is, therefore, appropriate that the High Court should hear and dispose of that writ petition. It shall be open to both the parties to raise all available contentions. It shall also be open to the petitioner to move the High Court for appropriate interim orders and such application shall be considered by the High Court on its own merits. To enable the petitioner to move that application, the order of stay passed on 8th May, 2000 shall continue for four weeks. This order of continuing the stay is passed by consent of the parties. 2. On the application of learned Counsel for the petitioner, the special leave petition and the transfer petition are dismissed as withdrawn. S.L.P. and Transfer Petn. dismissed.