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Judgment
9 paragraphs · 85 wordsSanjay Kumar, CJ
(Through Video Conferencing)
Mr. Athouba Khaidem, learned Government Advocate, appears for the State respondents.
Mr. Ajoy Pebam, learned counsel appearing for the petitioners, seeks leave to withdraw this writ petition reserving liberty to the petitioners to file a
case afresh with better particulars.
Leave granted.
The writ petition is accordingly dismissed as withdrawn with the liberty aforestated.
No order as to costs.
A copy of this order shall be supplied online or through whatsapp to both the learned counsel for the parties.