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Judgment
6 paragraphs · 167 wordsSandeep Sharma, J
CMP No.1752 of 2020
By way of instant application, permission has been sought by the applicants/petitioners to withdraw the present writ petition for the reasons that respondents have assured them that they would] consider their case on administrative side. Besides above, it has been] averred that relief, as has been prayed for, in the petition at hand stands granted to Sh. Navneet Sharma and as such, on same basis petitioners No.1 and 3, also wish to pursue their case before the authority concerned.
Consequently, in view of the aforesaid explanation rendered on record, the present application is allowed and applicants/petitioners are permitted to withdraw the writ petition. The application stands disposed of.
CWPOA No.2637 of 2019
In view of the order passed in CMP No.1752 of 2020, the present writ petition is dismissed as withdrawn alongwith pending applications, if any. However, liberty is reserved to the petitioners to file appropriate proceedings in appropriate Court of law, if they still remain aggrieved.