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Judgment
3 paragraphs · 92 wordsBhaskar Raj Pradhan, J
The learned counsel for the petitioner submits that the petitioner had approached the relevant authority for compensation and in view of the same, the petitioner would like to withdraw the present Writ Petition (C) No. 61 of 2022. Permission granted. If the petitioner is aggrieved by the order passed on the application for compensation he may approach the relevant authority for appropriate action as per law.
The Writ Petition (C) No. 61 of 2022 stands disposed as withdrawn. Pending Interlocutory Application also stands disposed of accordingly.