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Judgment
5 paragraphs · 101 wordsShivashankar Amarannavar, J
The learned counsel for the petitioner files a memo seeking withdrawal of the petition with liberty to file criminal appeal. Memo reads thus:
"Undersigned counsel may be permitted to withdraw the petition with the liberty to file appeal, consequently to direct the office to return the original order, in interest of justice and equity."
In view of the memo, the petition is disposed of as withdrawn with liberty as prayed for.
The Registry is directed to return the documents annexed to the petition on receiving the photo copies of the same to the learned counsel for the petitioner.