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Judgment
6 paragraphs · 82 wordsMeenakshi Madan Rai, J
Learned Counsel for the Petitioners submits that he seeks to withdraw the instant Petition.
Learned Government Advocate for the Respondents No.1 to 3 has no objection to the submissions put forth by Learned Counsel for the Petitioners.
Respondents No.4, 5 and 6 are unrepresented either in person or though Counsel.
In view of the submissions advanced by Learned Counsel for the Petitioners this Writ Petition stands disposed of as withdrawn.
Pending applications, if any, also stand disposed of.