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Judgment
OA 2585/2021
None appears for the applicant.
On 24th November, 2021, matter was adjourned granting a week's time to learned counsel for the applicant to seek instructions and withdraw the writ petition filed before the Delhi High Court. Today, when the matter is taken up in the second round neither the counsel for the applicant is present nor is the order passed by the Delhi High Court disposing of the Writ Petition as withdrawn by the applicant is brought on record.
Keeping in view the aforesaid, we have no option but to dismiss the OA with the liberty to the applicant to renew his prayer in case he withdraws the writ petition filed before the Delhi High Court; this application can be re-instituted in accordance to the requirement of law.
The OA is dismissed for want of prosecution with the liberty aforesaid.