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Judgment
The present petition has been filed against the unjustified action on the part of the respondent authorities as respondent No.4/Chief Medical & Health Officer, Raipur District: Raipur (C.G.), without properly appreciating the grievances raised by the petitioner/ health care organization and in complete disregard to the principles of natural justice, has passed the impugned order dated 15.06.2026 rejecting the contentions as raised in the reply submitted by the petitioner organization thereby directing the petitioner organization to pay a fine of Rs. 20,000/ & immediately closed the petitioner health care organisation.
Learned counsel for the petitioner submits that he has filed I.A. No.2/2026 application for withdrawal of the writ petition with liberty to file afresh if exigency arises.
Accordingly, the petition is dismissed as withdrawn with liberty as prayed for.