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Judgment
6 paragraphs · 119 words
1.
Heard on I.A. No.16 of 2017, a Petition seeking to withdraw the instant matter with liberty to file afresh.
2.
Learned Additional Advocate General objects to the Petition, inter alia, on the ground that no liberty should be allowed to file afresh.
3.
Considered submissions.
4.
The prayer of the Petitioner is allowed with liberty to file afresh and I.A. disposed of.
5.
Consequently, Writ Petition No. 16 of 2015 stands disposed of as withdrawn, as also all Interlocutory Applications.
6.
A copy of this Order be placed in the File of CM. Appl. No. 60 of 2015 and CM. Appl. No. 223 of 2015 (re-numbered as I.A No. 1/2015 and 7/2015, in the new CIS), for record.