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Judgment
7 paragraphs · 147 wordsAnanda Sen, J
This case has been listed at the instance of the office.
Earlier on 11.02.2025, this writ petition was listed along with W.P.(S) No.547 of 2018.
On that day, the petitioners actually wanted to withdraw this writ petition being W.P.(S) No.159 of 2021 but inadvertently, order was passed to adjourn this case.
Learned counsel representing the petitioners submits that he had already made a prayer on 11.02.2025 for withdrawal of the case with the liberty to file a fresh writ petition with the same cause of action. He submits that he had also made endorsement to that effect in the order sheet.
In view of the above, the Order No.22 dated 11.02.2025 is modified to the extent that prayer for withdrawal of this writ petition, is allowed.
Accordingly, this writ petition is dismissed as withdrawn with the aforesaid liberty.