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Judgment
5 paragraphs · 94 wordsA. Guneshwar Sharma, J
Mr. Th. Ibohal, learned sr. counsel for the petitioner submits that he gets instruction from the petitioner to withdraw the present writ petition with liberty to file a fresh one.
Mr. Th. Sukumar, learned GA for the State respondent and Mr. N. Suresh, learned counsel for the private respondent have no objection.
Recording the submissions made at the bar, the present W.P. (C) No. 452 of 2017 is dismissed as withdrawn with liberty to file a fresh one, if so advised.
Earlier interim order is merged with the final order.