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Judgment
5 paragraphs · 69 wordsB. Bhattacharjee, J
Heard learned counsels appearing for the parties.
There appears to be certain mistake in the affidavit appended to this instant miscellaneous application. The learned counsel for the applicant seeks permission to withdraw the same with liberty to file afresh.
The prayer is not opposed by Mr. S. Sen, learned GA appearing for the State-respondents.
Accordingly, this miscellaneous application stands dismissed on withdrawal with liberty as prayed.