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Judgment
5 paragraphs · 130 wordsPrasanna B. Varale, CJ
The learned counsel for the appellant, at the outset, submits that the objection raised by the office in respect of deficit Court fee would be removed during the course of the day. The submission is accepted.
The learned counsel for the appellant, on instructions, has filed memo dated 06.02.2023 seeking withdrawal of the appeal with liberty to avail appropriate remedies as available under law to challenge the order passed by the learned Single Judge dated 15.12.2022 in Writ Petition No.931/2022 and connected matters.
The memo is placed on record. The writ appeal is disposed of as withdrawn with liberty as prayed for.
In view of disposal of the appeal, the pending interlocutory applications do not survive for consideration and stand disposed of.