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Judgment
6 paragraphs · 100 wordsTarlok Singh Chauhan, J
Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw the instant petition with liberty to file an appeal before respondent No. 2. Prayer being innocuous is accordingly allowed.
Consequently, the instant petition stands disposed of as withdrawn, with liberty as aforesaid.
It goes without saying that, in case, the appeal is preferred by the petitioner within two weeks from today, then respondent No. 2 shall decide the same within three months thereafter.
Pending application(s), if any, also stands disposed of. No order as to costs.
Authenticated copy.