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Judgment
7 paragraphs · 158 wordsA. Guneshwar Sharma, J
Present Ms. N. Jyotsana, learned counsel for the petitioner; Mr. H. Debendra, learned Dy. Advocate General assisting Mr. A. Bheigya Meitei, learned junior Government counsel on behalf of the State respondents; and Mr. N. Jotendro, learned senior counsel assisted by Ms. Lynda M., learned counsel on behalf of the private respondent.
At the outset, Ms. N. Jyotsana, learned counsel for the petitioner, on instructions, submits that the writ petition may be dismissed as withdrawn with liberty to file a fresh one.
Learned counsel for the respondents submit that this Court may pass an appropriate order.
Considering the submissions made at the Bar, the writ petition is dismissed as withdrawn with liberty to file a fresh one, if so advised.
MC(WP(C)) No. 38 of 2026 is also closed.
Furnish a copy of this order to the learned counsel appearing for the parties in the course of the day by Whatsapp or any other available modes.