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Judgment
5 paragraphs · 78 wordsManoj Kumar Gupta, CJ
1.
Mr. Ayush Gaur, learned counsel, holding brief of Mr. Tarun Pande, learned counsel for the petitioner prays for dismissal of the writ petition as not pressed with liberty to file fresh writ petition with better particulars.
2.
Prayer made by learned counsel for the petitioner is allowed.
3.
The petition is dismissed as withdrawn with liberty to file fresh writ petition with better particulars.
4.
Pending application, if any, also stands disposed of.
