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Judgment
6 paragraphs · 124 wordsP. Krishna Kumar, J.
Respondents 1 to 3 had preferred a Writ Petition which was disposed of as per Judgment dated 28.02.2023, against which, the State has come up with this Writ Appeal.
Now, the learned counsel for Respondents 1 to 3 submitted at the Bar that the parties are ready to withdraw the Writ Petition.
The learned Government Pleader has no objection to the said submission.
The learned counsel for Respondents 1 to 3 has endorsed in the memorandum of the Writ Appeal that the parties are ready to withdraw the Writ Petition.
Hence, the Writ Appeal stands disposed of by permitting Respondents 1 to 3 to withdraw the Writ Petition. Consequently, the Judgment dated 28.02.2023 stands set aside.