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Judgment
6 paragraphs · 92 words
Raghvendra Singh Chauhan, CJ
1.
Having argued the case at a great length, Mr. T.A. Khan, the learned Senior Counsel assisted by Mr. Vinay Bhatt, the learned counsel for the
appellants, seeks permission to withdraw the present Appeal, and further seeks permission to file a review petition before the learned Single Judge.
2.
Therefore, the present Appeal is dismissed as withdrawn. The liberty, so prayed for, to file a review petition is, hereby, granted.
3.
In sequel thereto, pending application, if any, also stands disposed of.
4.
No order as to costs.