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Judgment
6 paragraphs · 135 wordsSatyen Vaidya, J
Learned counsel for the petitioner has submitted that the impugned order has been issued without considering and looking into the hardship of the petitioner.
She seeks permission to withdraw the petition with liberty to approach the competent authority with a representation detailing therein the instances of individual hardship faced by the petitioner.
At the request of learned counsel for the petitioner, petitioner is permitted to submit her representation to respondent No.2 within two days from today, detailing therein all the instances of her individual hardship. On receipt of such representation, the same shall be decided by respondent No. 2 within one week thereafter, by passing a detailed and reasoned order.
Accordingly, the petition is dismissed as withdrawn.
Pending miscellaneous application(s), if any, shall also stand disposed of.