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Judgment
Tarun Agarwala, Presiding Officer
Having heard the learned counsel for the applicants a prayer was made for withdrawal of the application with liberty to approach the appropriate
authority for redressal of the grievance of the applicants. Permission granted. The application is dismissed as withdrawn.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a
certified copy of this order could be issued by the registry. In these circumstances, this order will be digitally signed by the Presiding Officer on behalf
of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed
copy sent by fax and/or email.