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Judgment
7 paragraphs · 80 wordsNarendra Kumar Vyas, J
1.
Heard.
2.
After arguing for some time, learned counsel for the petitioner seeks permission of this Court to withdraw the present writ petition with liberty to take recourse to law available to him.
3.
Learned State counsel has no objection to the prayer made by learned counsel for the petitioner.
4.
Prayer is allowed.
5.
Accordingly, this writ petition is dismissed as withdrawn with aforesaid liberty.
6.
Pending interlocutory application(s), if any, stands disposed of.