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Judgment
5 paragraphs · 86 wordsRekha Borana, J
1.
Learned counsel for the appellant submits that he has received instructions in writing from the appellant and in pursuance to the said instructions, he seeks permission to withdraw the present appeal. He has placed on record the application as preferred by the appellant along with an affidavit.
2.
In view of the submission made, the permission as prayed for is granted.
3.
Accordingly, the present appeal is dismissed as withdrawn.
4.
Stay petition and all pending applications, if any, stand disposed of.