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Judgment
7 paragraphs · 101 wordsM. Nagaprasanna, J
CAV ORDER
This matter was heard on 20-06-2025 and listed for pronouncement today i.e., on 25-06-2025.
The learned senior counsel Sri Vivek Reddy, appearing for the petitioner now seeks leave of the Court to withdaw the petition and avail the remedy of filing a discharge before the concened Court.
In the light of the said Memo, without pronouncing the judgment, I deem it appropriate to permit the petitoner to withdraw the petition and reserve liberty to avail the remedy of discharge.
Accordingly, petition is disposed as withdrawn.
Consequently, I.A.No.1 of 2025 also stands disposed.