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Judgment
4 paragraphs · 89 wordsA. Guneshwar Sharma, J
[1] Ms. N. Jyotsana, learned counsel for the petitioner on instructions submits that she may be permitted to withdraw the writ petition with liberty to file a fresh one if so advised.
[2] Mr. Th. Sukumar, learned GA for the State respondents and Mr. N. Jotendro, learned sr. counsel appearing as Caveat on behalf of respondent no. 5 have no objection.
[3] Accordingly, the W.P. (C) No. 24 of 2026 & MC(W.P. (C)) No. 25 of 2026 are closed and Caveat No. 155 stands discharged.