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Judgment
6 paragraphs · 89 words.
Vivek Singh Thakur, J
1.
Learned counsel for the petitioner submits that in view of subsequent events, he has instructions to seek permission to withdraw this petition, with
liberty to file fresh comprehensive petition on the same cause of action for redressal of grievances of the petitioners.
2.
No objection has been communicated for allowing the prayer made by learned counsel for the petitioners.
3.
In view of above, present petition is dismissed as withdrawn with liberty as prayed for. Pending application(s), if any, also stand disposed of.