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Judgment
D.N. Patel, CJ
Proceedings have been conducted through video conferencing.
CM APPL. 17527/2021 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CM APPL. 17529/2021 (Exemption from filing attested affidavits & welfare stamp)
For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is
directed to file duly signed and affirmed affidavits within a period of one week and the welfare stamp within a period of 72 hours from the date of
resumption of regular functioning of the Court.
Application is disposed of.
LPA 171/2021 & CM APPL. 17526/2021 & 17528/2021 (Addl. Docs.)
Learned counsel appearing for the Appellant (original Petitioner in W.P.(C) No. 4335/2021) after canvassing some arguments seeks permission to
withdraw this appeal, unconditionally.
Permission as prayed for is granted. The Appeal along with pending applications is hereby dismissed as withdrawn.
Withdrawal of the Appeal shall be without prejudice to the rights and contentions of the Appellant before the learned Single Judge in the pending writ
petition.