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Judgment
6 paragraphs · 105 wordsNirzar S. Desai, J
Learned advocate Mr. Jeet J. Bhatt appearing for the petitioners upon instruction seeks permission to withdraw this petition with a view to file fresh petition before this Court.
Permission as prayed for is granted. The present petition stands disposed of as withdrawn. Notice is discharged. No order as to costs.
It is clarified that this Court has not gone into merits of the matter.
ORDER IN CIVIL APPLICATION (FOR STAY) NO. 1 of 2023
In view of disposal of the main matter, connected Civil Application (For Stay) No.1 of 2023 does not survive and stands disposed of accordingly.