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Judgment
5 paragraphs · 91 wordsS.K. Mishra, J
1.
Ms. Sadaf Gaur and Mr. Pankaj Kumar Sharma, the learned counsel for the petitioners, would argue that they want to withdraw the present writ petition. In fact, Ms. Sadaf Gaur, the learned counsel wants to withdraw her Vakalatnama from this case.
2.
The learned counsel for the petitioners is directed to file a memo to that effect in the Court. The same shall be kept on record.
3.
The writ petition is allowed to be withdrawn.
4.
Interim order dated 16.06.2022, passed by this Court, stands vacated.