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Judgment
4 paragraphs · 105 words
Vinit Kumar Mathur, J
An application has been filed contending that in the last para of the order dated 09.11.2022, it is ordered that the writ petitions are dismissed as withdrawn. Learned counsel submits that in view of the discussion made in the order dated 09.11.2022, the writ petition may be disposed of in the above terms.
For the reasons mentioned in the application, the same is allowed.
It is ordered that in the last para of the order dated 09.11.2022, it shall be read that ‘the writ petitions are disposed of in the above terms” in place of “writ petitions are dismissed as withdrawn”.