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Judgment
3 paragraphs · 124 wordsDevan Ramachandran, J
The learned counsel for the petitioner, after arguing this matter for some time, sought permission to withdraw this writ petition to file a fresh one, admitting that certain mistakes have occurred while drafting it. He, however, prayed that in order for his client to approach this Court again, a breathing time may be granted.
Taking note of the afore submissions, I dismiss this writ petition as having been withdrawn, with liberty being reserved to the petitioner to approach this Court with a fresh one; and for such purpose, I order that all further action pursuant to Exts.P12 and P13 will continue to stand deferred for a period of one week from the date of receipt of a copy of this judgment.