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Judgment
After the matter was transferred to the Principal Bench and while issue was so pending, today Mr. H.S. Tiwari, learned counsel appearing for the applicant, informs us that an order has been passed on 19th February, 2019 wherein certain adverse orders have been passed against the applicant in the matter of redressal of his grievances.
That being so, it is stated by Mr. Tiwari that for the present he may be permitted to withdraw this application and challenge the subsequent action on the basis of the grounds already raised in the application and make amendments in the pleadings. He is permitted to do so.
In view of the above, the OA is dismissed as withdrawn with the liberty to include fresh proceedings, if required, in accordance to law, as prayed for.