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Judgment
7 paragraphs · 77 words
Suresh Kumar Monga Member (J)
Hearing by Video Conferencing
1.
Learned counsel for the applicants stated that he may be permitted to withdraw the present Original Application with liberty to file separate Original
Applications on behalf of both the applicants.
2.
Dismissed as withdrawn with liberty as aforesaid.
3.
Since the Original Application itself has been dismissed, therefore, nothing survives in the Misc. Application No. 060/255/2022 and the same is
disposed of as having been rendered infructuous.