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Judgment
4 paragraphs · 93 words
Ajay Mohan Goel, J
1.
Status report has been filed which is perused and ordered to be taken on record.
2.
After making his submissions for some time, learned Counsel for the petitioner prays for and is permitted to withdraw this petition, however, with liberty to approach this Court afresh, if so advised. The petition is accordingly dismissed as withdrawn, with liberty as prayed for.
3.
Learned Counsel for the petitioner is directed to file a hard copy of this petition with the Registry of this Court within a period of one week.