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Judgment
The present cases are taken up today through Video conferencing.
Mr. Ranjeet Kushwaha, learned A.C. to Mr. Sumeet Gadodia, learned counsel for the petitioner seeks permission to withdraw the writ petition.
Ms. Pinky Tewari, learned A.C. to A.G. appearing on behalf of the respondent nos.1 and 2, Mr. Vikas Kumar, learned counsel for the respondent nos.3 and 4 and Mr. Subhasis Rasik Soren, learned counsel for the respondent no.5 have no objection to the same.
Permission is accorded.
The writ petition is dismissed as withdrawn. I.A. Nos.1612 of 2020, 1613 of 2020 and 1614 of 2020 are, accordingly, dismissed.
Interim order dated 29th November, 2019 stands vacated.
Cont. Case (Civil) No.1184 of 2019
Since the writ petition itself has been dismissed as withdrawn, there is no need to proceed further in the present contempt matter and the same is, accordingly, disposed of.