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Judgment
7 paragraphs · 101 words
V.Srishananda, J
The learned counsel for the petitioners files a memo.
The memo reads as under:
" The counsel for the petitioners pray that this Court may kindly permit the petitioners to withdraw the above said petition, in view of the charge sheet being filed. The petitioners seeks the leave of the Court to challenge the said charge sheet before the appropriate forum in the interest of justice and equity"
Memo recorded.
In view of the memo, the petition is dismissed as withdrawn with liberty as prayed for.
In view of disposal of main petition, I.A.1/2021 does not survive for consideration.