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Judgment
4 paragraphs · 58 words
M.A No. 2652/2020 :
Since the amendment sought vide MA No. 2652/2020 changes the basis and the grounds for relief considerably, learned counsel for applicant seeks leave to withdraw this OA and file a fresh one.
2.
Allowed along with liberty to file a fresh O.A.
3.
Accordingly, the OA No. 3926/2018 is dismissed as withdrawn. No costs.