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Judgment
3 paragraphs · 82 wordsAnoop Chitkara, J
1.
After arguing for a considerable time, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to file an appropriate representation to the respondent, seeking her transfer to the station of her choice keeping in view the fact that she has less than two years to retire. The prayer, being innocuous, is allowed. Accordingly the present petition is disposed of with liberty as aforesaid.
2.
Pending application(s), if any, shall also stand disposed of.