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Judgment
This appeal is directed against the order dated 27.04.2023 passed by learned Single Judge, wherein, in view of the submissions made by counsel for the parties including counsel representing the appellants, the writ petition was disposed of in light of order in the case of Sriram Barupal and Anr. v. State of Rajasthan & Ors: S.B. Civil Writ Petition No.1024/2018, decided on 20.11.2021.
Learned counsel for the appellants, after attempting to make submissions on merits of the appeal in view of the fact that petition was decided on submission made regarding not disputing the fact that the issue raised was covered by judgment in the case of Sriram Barupal (supra), seeks withdrawal of the appeal with liberty to file review petition in the matter.
In view of the submissions made the appeal is dismissed as withdrawn with liberty as aforesaid.