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Judgment
9 paragraphs · 114 wordsSanjay Kumar The CJ
Mr. R.K. Umakanta, learned Government Advocate, appearing for the review petitioners in these two cases, seeks leave to withdraw both the review
petitions, reserving liberty to the petitioners therein to avail appropriate alternative remedies in accordance with law and due procedure.
Mr. S.Suresh, learned ASG, appearing for the second respondent, states that he has no objection.
Leave granted.
Both the review petitions are accordingly dismissed as withdrawn leaving it open to the review petitioners to invoke appropriate alternative remedies
available to them in accordance with law and due procedure.
No order as to costs.
A copy of this order shall be communicated online/ through WhatsApp to both the learned counsel.