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Judgment
Ajay Pratap Singh, Member (J)
The Registry has raised certain objections in the instant matter.
The learned counsel for the applicant submits that he has made the defects good.
We have taken note of the objections raised and in view of the peculiar facts and circumstances hereby direct the Registry to give appropriate OA No to the present matter.
The learned counsel for the applicant submits that notification dated 19.07.2025 has been received by the applicant on 25.07.2025 and in spite of due diligence, he could not file and challenge the same in the present OA and prays for permission to withdraw the present OA with liberty to file a fresh OA.
The learned counsel for the respondents shows no objection.
In view whereof, the present OA stands dismissed as withdrawn with the aforesaid liberty to file a fresh OA and same shall be dealt on its own merits.
Accordingly, MA No 3866/2025 stands disposed of.