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Judgment
11 paragraphs · 148 wordsSandeep Sharma, J
CMP(T) No.1684 of 2020
By way of instant application, permission has been sought by the applicant/petitioner to withdraw the Writ Petition No.968 of 2019, having been
filed by him.
Learned counsel representing the petitioner on instructions states that since case of the petitioner is being considered by the department concerned,
present application has been filed for withdrawal of the writ petition.
Consequently, in view of the aforesaid explanation rendered on record, present application is allowed and applicant/petitioner is permitted to
withdraw the Writ Petition No.968 of 2019. The application stands disposed of.
CWPOA No.968 of 2019
In view of the order passed in CMPÂT No.1684 of 2020, the present writ petition is disposed of as withdrawn alongwith pending applications, if
any. However, liberty is reserved to the petitioner to file afresh, on the same cause of action, if required and desired.