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Judgment
6 paragraphs · 168 wordsA. Guneshwar Sharma, J
[1] Mr. Ajoy Pebam, learned counsel for the petitioner, on instruction, submits that he may be permitted to withdraw the writ petition with liberty to file a fresh one as the State respondent had made necessary arrangement for posting of the petitioner.
[2] Mr. S. Nepolean, learned senior counsel and learned G.A. assisted by Mr. Y. Robert, learned Dy. G.A. for respondent Nos. 1, 2 & 3 and Mr. N. Ibotombi, learned senior counsel assisted by Ms. Y. Jinita, learned counsel appearing on behalf of private respondent No. 4, submit that this Court may pass appropriate order in terms of the submission made by the learned counsel for the petitioner.
[3] Considering the submissions made at the bar, writ petition is dismissed as withdrawn with liberty to file a fresh one. Misc. application is also closed.
[4] Earlier interim order stands vacated and merged with the final order.
[5] A copy of the order be furnished to the learned counsel appearing for the parties.