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Judgment
4 paragraphs · 96 words
Biswanath Somadder, CJ
In terms of the last order dated 26th April, 2024, the applicant has filed a supplementary affidavit for the purpose of bringing on record the minutes of the last sitting held before the learned Arbitrator.
When the instant application is taken up for consideration, the learned Advocate appearing on behalf of the applicant prays for leave to withdraw the application. The learned Deputy Solicitor General of India representing the Union of India and its other authorities, has no objection to such prayer.
In such facts and circumstances, the application stands dismissed as withdrawn.