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Judgment
6 paragraphs · 96 wordsSureshwar Thakur, J
Learned counsel for the petitioner has placed on record certain documents relevant for the adjudication of the matter. The same are taken on record. Registry is directed to tag the same at an appropriate place and paginate the paper book.
After arguing for some time, the learned counsel for the petitioner seeks permission to withdraw the present petition.
Permission granted.
Consequently, the extant petition is dismissed as withdrawn.
However, liberty is reserved to the petitioner to institute before this Court, a fresh better constituted petition, with better particulars.