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Judgment
This matter is taken up by video conferencing mode.
Learned counsel for the Petitioner seeks leave to withdraw the writ petition with liberty to follow up with the Opposite Parties on the representation
already made.
The writ petition is dismissed as withdrawn with liberty as prayed for.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020, modified by Notice No. 4798, dated 15th April, 2021, and Court’s Office Order circulated
vide Memo Nos. 514 and 515 dated 7th January, 2022.
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