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Judgment
Ashish Kalia, Member (J)
MA 1186/2021
The present MA has been filed by applicant No.1 seeking deletion of applicant no.1 from the array of parties, which is not opposed by the learned
counsel appearing for the respondents. Accordingly, the present MA stands allowed. Applicant No.1 is permitted to be deleted from the array of
parties.
MA 1187/2021
Learned counsel for the respondents submits that the present Misc. Application has been filed by applicants through Shri Anil Singal, learned counsel,
seeking withdrawal of the Original Application. The other side has no objection to the present MA. Accordingly, the present MA is allowed. The
applicants are permitted to withdraw the present OA.
OA 3461/2019
In view of the above, the present OA is dismissed as withdrawn. No costs.