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Judgment
4 paragraphs · 83 words
Tarlok Singh Chauhan, J
1.
Learned counsel for the petitioner states that the transfer order impugned herein stands withdrawn by the respondents. Therefore, he is under instructions not to press this petition. His statement is taken on record.
2.
Accordingly, the present writ petition is disposed of as not pressed, at this stage, reserving liberty to the petitioner to approach this Court in case he is aggrieved by any further action of the respondents.
3.
Pending application(s), if any, also stand disposed of.