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Judgment
5 paragraphs · 82 words
Vipin Sanghi, CJ
Withdrawal Application (IA No.02 of 2023)
1.
By this application, the petitioner seeks leave to withdraw the present writ petition in light of the fact that the petitioner’s application to seek settlement has been rejected by the respondent- Department, and the petitioner, therefore, seeks to pursue the remedy available against such order.
2.
The application is allowed, and the writ petition is dismissed as withdrawn with liberty, as prayed for.
3.
Pending application, if any, also stands disposed of.