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Judgment
8 paragraphs · 108 wordsThe petitioners have prayed for the following relief/s :-
Learned counsel for the petitioners, under instructions, seeks permission to withdraw the present petition reserving liberty to file a fresh petition, on the
same and subsequent cause of action, in accordance with law, if so required and desired.
Permission granted with liberty as prayed for.
Liberty also reserved to the petitioners to make a mention for listing of the petition on priority basis. As and when any such mention is made, Registry
shall take steps for listing the petition at the earliest.
Instant petition stands dismissed as withdrawn in the aforesaid terms.
Interlocutory Application(s), if any, stands disposed of.