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Judgment
5 paragraphs · 94 words
IA No.32/2022 and CP No. 57/ALD/2022
It is stated by Mr. Ashutosh Gupta, Advocate for petitioner in main petition and respondent in IA No.32/2022 that on instruction he wants to withdraw the main petition i.e. CP No.57/ALD/2022.
Keeping in view the statement made by the Ld. Counsel for the petitioner, the present petition i.e. CP No.57/ALD/2022 is dismissed as withdrawn.
Since the main petition is dismissed as withdrawn, thus, IA No.32/2022 is also rendered infructuous and order dated 29th August, 2022 passed by this Bench is hereby vacated.
Accordingly, IA No.32/2022 stands disposed of.