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Judgment
Vijay Lakshmi, Member J
We have joined this Division Bench online through video conferencing.
Shri L.S. Kushwaha holding brief of Shri Bhagirathi Tiwari, learned counsel for the petitioner is present in court. Shri R. K. Srivastava, learned
counsel for the respondents is present online.
M.A. No.330/510/2021 is a withdrawal application, filed by the Petitioner, in instant C.P.No.330/163/2013.
Heard learned counsel for the parties.
Learned counsel for the petitioner has submitted that the petitioner may be permitted to withdraw the O.A. No. 941/2013 as well as
C.P.No.330/163/2013 with liberty to file a fresh O.A.
Learned counsel for the respondents has no objection against the aforesaid prayer.
In view of the above, MA No.330/510/2021 is allowed. C.P.No.330/163/2013 as well as O.A. No. 941/2013 are dismissed as withdrawn with
liberty to the applicant, to file fresh OA.
All the pending MAs in the aforementioned OA are dismissed as infructuous.
Hon'ble Shri Devendra Chaudhry, Member (Administrative) has consented to this order during video conferencing.