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Judgment
9 paragraphs · 151 wordsRavi Malimath, J
After arguing the matter for some time, learned counsel for the petitioner points out certain typographical errors that have occurred in the petition.
Hence, he pleads that he may be permitted to correct the same by granting liberty to withdraw this petition and to file a fresh petition on the same
cause of action. His request is accepted.
This petition is dismissed as withdrawn, with a liberty to file a fresh petition on the same cause of action, including amending the respondents.
The petitioner’s counsel submits that in view of the extreme urgency, the Registry may be directed to post the case for consideration on
11.06.2021, by which date he undertakes to file a fresh petition. His request is accepted. The Registry to post the matter on 11.06.2021, in case the
petition is filed before the said date.
Pending miscellaneous applications are disposed off accordingly.