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Judgment
6 paragraphs · 92 wordsManoj Kumar Gupta, CJ
1.
Mr. M.C.Pant, learned counsel for the petitioner states that some fresh order has been passed after filing of the writ petition which is required to be challenged. He, therefore, prays for withdrawal of the writ petition with liberty to file fresh writ petition.
2.
The prayer is allowed.
3.
The writ petition is dismissed as withdrawn with liberty to file fresh.
4.
The order has been passed in presence of Mr. Bhupesh Kandpal, learned counsel for the respondent.
5.
Pending application, if any, also stands disposed of.