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Judgment
4 paragraphs · 80 words
Justice K. Haripal, Judicial Member
Today when taken up, Advocate Ms. Aparna, representing Sri R.S Sarat, learned Counsel for the applicant has submitted that the applicant has already retired from service and wish to withdraw the OA with liberty to move again.
2.
Heard the learned Standing Counsel as well as the learned Counsel for the party respondents also.
3.
Recording the submission, the OA is dismissed as withdrawn, leaving open liberty to move again, if so advised. No costs.