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Judgment
5 paragraphs · 102 wordsShivashankar Amarannavar, J
Learned counsel for petitioner files a memo seeking withdrawal of the petition with liberty file a fresh petition. The memo reads as under:
“The petitioner most humbly prays that this Hon’ble Court for withdrawal of the petition and provide a liberty to file fresh petition and also kindly direct the office for return the original documents and certified copies. Hence, this memo in the interest of justice and equity.”
In view of the memo petition is dismissed as withdrawn with liberty as prayed.
Registry is directed to return the documents to the learned counsel for petitioner.