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Judgment
8 paragraphs · 111 wordsTarlok Singh Chauhan, J
learned counsel for the petitioner, on instructions, seeks permission to withdraw the instant petition with liberty reserved to the petitioner to make
representation. His statement is taken on record.
2 The prayer being innocuous is allowed.
3 Consequently, the instant petition is disposed of, as withdrawn, with liberty to the petitioner to make the representation before the respondents within
two weeks from today and on receipt thereof, the respondents shall consider and decide the same, within four weeks thereafter, by passing reasoned
order after affording an opportunity of hearing to the petitioner. Pending application(s), if any, also stands disposed of.
4 For compliance, list on 28.9.2021.