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Judgment
4 paragraphs · 99 wordsKrishna S Dixit, J
Learned counsel for the petitioner has filed a memo dated 12.07.2023 seeking withdrawal of the petition, which reads as under:
'It is most respectfully submitted that, as there are several office objections raised by this Hon'ble court in the above numbered petition, requesting to return back the hard copy of the petition filed on 02/01/2023 and hence the petition filed by the petitioner may kindly be disposed off as withdrawn with liberty to file fresh petition, in the interest of justice and equity'.
In view of the above, writ petition is disposed off as withdrawn.