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Judgment
5 paragraphs · 132 wordsTarlok Singh Chauhan, J
After arguing for some time, learned counsel for the petitioner seeks permission to withdraw this petition with liberty to make a representation to the respondents. Prayer being innocuous is allowed.
Consequently, the present petition is disposed of as withdrawn with liberty to the petitioner to make a representation within a period of one week, which shall positively be considered by the respondents within next two weeks. Till then the interim order dated 05.06.2020 shall continue. However, it is made clear that in case the petitioner does not prefer the representation within the stipulated period, then the protection granted by the Court shall be deemed to have been vacated.
Petition stands disposed of, so also pending application(s), if any. No order as to costs.
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