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Judgment
4 paragraphs · 87 wordsVipin Sanghi, CJ
1.
After some arguments, Mr. Adhikari states that he does not wish to press this Writ Petition in the light of the fact that the petitioner’s undated representation, which was forwarded by the respondent-University vide letter dated 23.05.2022 to the Government, is still pending consideration.
2.
The Writ Petition is, accordingly, dismissed as withdrawn. The petitioner’s representation may be examined and decided on its own merits by the respondents within six weeks.
3.
In sequel thereto, pending application, if any, also stands disposed of.