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Judgment
13 paragraphs · 242 wordsN.V.Anjaria, J
While dealing with Civil Application (fixing date of early hearing) No. 1 of 2020, we had an occasion to pass the following order on 28.1.2021,
“Learned advocate Ms. Chaitali Sadayed for learned advocate Mr. Anandodaya Mishra for the petitioner submits when the present application for
fixing early date of hearing of Special Civil Application No. 1247 of 2020 was taken up, that the petitioner has instructed them to withdraw the main
Special Civil Application itself. In view of this statement, the Registry is directed to list the Special Civil Application No. 1247 of 2020 on 29.1.2021 for
the purpose of withdrawal as requested by learned advocate for the petitioner together with the present Civil Application.â€
Today, the main Special Civil Application No. 1247 of 2020 has been listed on board.
Learned advocate Ms. Chaitali Sadayed for learned advocate Mr. Anandodaya Mishra for the petitioner stated that she has instructions both from
the petitioner and from learned advocate Mishra to appear, plead and conduct the matter including to withdraw the same.
Accordingly, learned advocate upon instructions, seeks permission to withdraw the Special Civil Application No. 1247 of 2020.
Permission, as prayed for to withdraw the petition, is granted. The petition accordingly stands disposed as withdrawn. Notice is discharged.
Order in Civil Application No. 1 of 2020
No orders are required to be passed in the Civil Application in view of the withdrawal of the main petition.