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Judgment
3 paragraphs · 102 words
L. Narasimha Reddy, J
1.
We heard the OA at some length. During the course of the hearing of the OA, it emerged that certain developments have taken place ever since the OA is filed. Noticing that, counsel for the applicant sought permission of the Tribunal to withdraw the OA after obtaining instructions from his client, without prejudice to the rights of the applicant to file a fresh OA.
2.
Permission is accorded and the OA is allowed to be dismissed as withdrawn, leaving it open to the applicant to file a fresh OA. There shall be no order as to costs.