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Judgment
5 paragraphs · 76 wordsAhanthem Bimol Singh, J
Heard Mr. M. Rakesh, learned counsel appearing for the petitioner and Mrs. L. Monomala, learned Government Advocate appearing for the State respondents.
The counsel for the petitioner submitted that he may be permitted to withdraw the present review petition with the liberty to approach this court by filing appropriate applications.
Prayer is allowed.
As prayed for, the present review petition is dismissed as being withdrawn with the liberty to file appropriate applications.