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Judgment
4 paragraphs · 83 words
T. Amarnath Goud, J
At the very outset, Mr. P Roy Barman, learned senior counsel for the petitioner has submitted before this court, he has instruction not to press this case any longer and withdraw the same with liberty to avail appropriate remedies.
Request stands considered.
In view of the above submission, the writ petition stands dismissed as withdrawn with liberty to avail appropriate remedies as per law. As a sequel, stay, if any, stands vacated. Pending application(s), if any, also stands closed.