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Judgment
Heard learned counsel for the petitioner and learned counsel for the respondent.
Petitioner wants to withdraw the petition whereas respondent asserts that it has certain claims and right which require consideration.
In a similar situation between the parties, B P No. 349 of 2021 was allowed to be dismissed as withdrawn on 9.11.2021. The same situation requires passing of a similar order.
Having considered the entire facts and circumstances, the petition is dismissed as withdrawn.
This order shall not prejudice the respondent's interest in any manner and it will be at liberty to pursue its claims and rights through appropriate proceedings before any competent authority in accordance with law. The MA, if any, shall also stand disposed of accordingly.
It is clarified that the interim order now stands withdrawn on account of disposal of the main petition and shall not prejudice either of the parties.