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Judgment
J.V. Bhairavia, Member (J)
On instruction from the applicant, Shir M.S.Rao seeks permission to withdraw this OA. In this regard, he has submitted written note dated
07.06.2021 along with authorization issued by the applicant for withdrawal of the present OA. The same is taken on record.
Learned counsel for the applicant submits that he may be allowed to withdraw this OA with liberty to file fresh better OA for redressal of the
grievance of the applicant.
Considering the aforesaid submissions on behalf of the applicant, permission to withdraw this OA with liberty to file fresh OA, if he so desires, in
accordance with the law, is granted.
Accordingly, the OA stands disposed of. No order as to costs.