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Judgment
5 paragraphs · 193 wordsRajneesh Kumar Gupta, J.
This hearing has been conducted through hybrid mode.
At the outset, learned counsel for the petitioners submits that the matter is now fixed for final arguments before the learned Trial Court, so the petitioners are not pressing the present petition and the same be disposed of as withdrawn with liberty to advance these arguments as to the jurisdiction of the Trial Court at the time of final arguments. However, relief be granted to set aside the impugned order as to the imposition of the costs of Rs. 1,00,000/- upon the petitioners, as the same is erroneous and unreasonable.
Learned Senior Counsel for the respondent submits that the Court may take a decision on this aspect of costs and that he has nothing further to say in this respect.
Keeping in view these submissions, the petition is disposed of as withdrawn, with liberty as prayed, in accordance with law. However, the costs of Rs. 1,00,000/- imposed upon the petitioners vide the impugned order is reduced to Rs. 50,000/-. All rights and contentions of the parties are left open. Pending application(s), if any, also stand disposed of.