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Judgment
6 paragraphs · 68 wordsNarendra Kumar Vyas, J
1) After arguing for some time, learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition.
2) No objection from other side.
3) Permission granted.
4) Consequently, the instant writ petition stands dismissed as withdrawn.
5) Accordingly, I.A. No. 2, application for urgent hearing and I.A. No. 3, application for hearing the case during summer vacation stand disposed of.