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Judgment
7 paragraphs · 123 wordsKh. Nobin Singh, J
When the matter is taken up for consideration, it has been submitted by Shri Kh. Tarunkumar, learned Advocate that pursuant to a DPC held by the
Manipur Legislative Assembly, one Deputy Director has been promoted to the post of Joint Director.
In view thereof, Shri M. Hemchandra, learned Senior Advocate appearing for the petitioner prays that he may be permitted to withdraw the writ
petition and accordingly, the writ petition stands disposed of as withdrawn with a liberty to file a fresh petition, if so advised, questioning the
appointment order or any other action of the Manipur Legislative Assembly in respect thereof.
Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.