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Judgment
4 paragraphs · 66 wordsH.S. Thangkhiew, J
1.
Mr. S.Chanda, learned counsel for the petitioner, at the outset prays that he may be allowed to withdraw the instant writ application due to certain defects. However, he prays that he may be given liberty to file afresh, if so advised.
2.
Prayer is allowed.
3.
Accordingly, the instant matter stands closed and disposed of on withdrawal, however, with liberty as prayed.