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Judgment
5 paragraphs · 55 wordsNarendra Kumar Vyas, J
1.
Learned counsel for the petitioners seeks permission of the Court to withdraw the instant petition with liberty to take recourse of law available to them.
2.
Not opposed by the Respondent counsel.
3.
Prayer is allowed.
4.
Accordingly, the instant writ petition is dismissed as withdrawn with the liberty aforesaid.