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Judgment
6 paragraphs · 90 wordsJitendra Kumar Maheshwari, CJ
Heard on I.A. No. 2 of 2021, which is an application seeking withdrawal of the writ petition. Counsel representing the respondents having no objection
in view of the prayer made, I.A. No. 2 of 2021 is allowed.
In terms of allowing I.A. No. 2 of 2021 this writ petition stands dismissed as withdrawn.
The interim order, if any, seized to its effect in view of withdrawal of the writ petition.
The parties are at liberty to file a fresh petition, if fresh cause of action arises.