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Judgment
4 paragraphs · 96 wordsRitu Bahri, CJ
Counsel for the petitioner submits that during the pendency of these Writ Petitions, the tender was allotted, and as of today, almost 50% of the work is completed. He, therefore, submits that he does not wish to press these Writ Petitions at this stage, and seeks permission to withdraw them, however, with liberty to raise the other issues subsequently in a fresh cause of action, if arises
The present Writ Petitions are, accordingly, dismissed as withdrawn, with liberty, as prayed for.
Pending application(s), if any, also stand disposed of accordingly.