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Judgment
8 paragraphs · 107 wordsManoj Kumar Gupta, CJ
Withdrawal Application (IA No. 02/2025)
The present application has been filed, praying for permission to the petitioner to withdraw the writ petition with liberty to approach the First Appellate Authority. It is supported by affidavit of the petitioner.
There is request for adjournment on behalf of learned counsel appearing for the petitioner.
As there is already request for permission to withdraw the writ petition, therefore, we decline to adjourn the matter.
Withdrawal Application is allowed.
The writ petition is dismissed as withdrawn, with liberty in terms of the prayer made.
All pending applications stand disposed of accordingly.