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Judgment
5 paragraphs · 80 words
Ritu Bahri, CJ
1.
In the present case, it is informed by learned counsel for the parties that, as per letter dated 07.03.2024, the results have been announced.
2.
Since the results have been announced, learned Senior Counsel for the appellant seeks permission to withdraw the present Special Appeal, with liberty to challenge the above-said order.
3.
The present Special Appeal is dismissed as withdrawn, with liberty as prayed for.
4.
Pending application(s), if any, also stand disposed of accordingly.