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Judgment
5 paragraphs · 109 words
Akhil Kumar Srivastava, Member (J)
1.
Shri Shri Arpit Agarwal proxy counsel for Shri Rahul Gupta, learned counsel for the applicant and Shri D.S. Baghel proxy counsel for Shri S.P. Singh learned counsel for the respondents are present.
2.
Learned counsel for the applicant submits that he wants to withdraw the present OA as the relief sought by the applicant has already been granted by the respondents.
3.
Learned counsel for the respondents did not oppose the submission made by the learned counsel for the applicant.
4.
In view of the above submission made by the learned counsel for the applicant, the OA is dismissed as withdrawn. No costs.