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Judgment
4 paragraphs · 70 wordsW. Diengdoh, J
Mr. S. Sur, learned counsel submits that he has been engaged by the petitioner and has also filed his power. However, on being instructed, he prays that this petition may be allowed to be withdrawn with liberty to file afresh.
Mr. A.H. Kharwanlang, learned Addl. PP appears for the State respondent.
Accordingly, as prayed for, this petition is hereby dismissed as withdrawn with liberty sought for allowed.