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Judgment
4 paragraphs · 113 words
1.
Heard the learned counsel for the parties.
2.
After some arguments, Mr. Sanjay Kumar Singh, the learned Advocate for the petitioner seeks permission to withdraw this petition in order to prefer a revision petition against the order cancelling the license of the petitioner and the appellate order affirming the same.
3.
Should such a revision petition be filed before the concerned authority within a period of 30 days, it shall be considered and after giving reasonable opportunity to the petitioner to represent his cause, a final order shall be passed within a period of 60 days thereafter, giving reasons in support of the same.
4.
Dismissed as withdrawn with the liberty aforesaid.