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Judgment
4 paragraphs · 107 wordsRevati Mohite Dere, CJ
In view of the preliminary objection raised by Mr. Kumar, learned Advocate General and Dr. Mozika, learned DGSI, that the applicants/appellants have approached this Court directly without approaching the learned Single Judge, learned Senior Counsel for the applicants/appellants seeks leave to withdraw the application/appeal with liberty to file an appropriate proceeding before the learned Single Judge as may be maintainable.
Accordingly, the application/appeal is disposed of as withdrawn with liberty as prayed.
We make it clear that we have not gone into the merits of the application/appeal and as such, all contentions of all parties on merits are kept open.