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Judgment
10 paragraphs · 159 wordsDinesh Mehta, J
This Court in para No.4 of the order dated 14.01.2022 scribed that the petitioner seeks liberty to withdraw the present writ petition with liberty to
file reply to the notice dated 21.12.2021 issued by the Patwari and dismissed the same as withdrawn with the liberty.
Mr. Saraswat, learned counsel for the petitioner, submits that while arguing the matter through VC, he could not properly hear the order being
dictated by the Court.
Learned counsel for the petitioner submits that he had no instructions to withdraw the writ petition and hence, prayed that the order be modified
accordingly.
In view of aforesaid, the present application is allowed. The order dated 14.01.2022 is accordingly modified.
The previous order dated 14.01.2022 be off-loaded from the official website of the High Court and amended order be uploaded.
The hard copy of the previous order dated 14.01.2022 be kept in ‘D’ part of the record.