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Judgment
8 paragraphs · 120 words
Ajay Mohan Goel, J
1.
As per report of the Registry, notice issued to petitioner No.1 could not be served as he is no more in service.
2.
The Court is informed that as far as petitioner No.1 is concerned, he has moved an application that he may be permitted to withdraw this petition.
3 Petition is permitted to be withdrawn as far as petitioner No.1 is concerned.
4.
Further as per report of the Registry, petitioners No.2 and 3 stand served. None has put in appearance on their behalf.
5.
As far as petitioners No.2 and 3 are concerned, petition is dismissed for non prosecution. Pending miscellaneous applications, if any, also stand
dismissed.
Interim order, if any, stands vacated.