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Judgment
Karuna Nand Bajpayee; Presiding Member
Learned counsel for the petitioner seeks permission to withdraw the present Second Appeal submitting that instead of the same, the petitioner intends to file a revision petition in its place and he may be granted permission in that regard.
The learned counsel also makes request that he may be permitted to take back the relevant original papers which would be needed to file another revision petition.
In the wake of the above submissions, the instant Second Appeal is dismissed as withdrawn. The petitioner may take recourse to any other mode of remedy as may be permitted under the law within a period of one month from today.
It may be observed that the interest of justice, the time taken in filing another petition would not be counted towards the period of limitation. The Registry is requested to return the relevant original papers to the petitioner after due identification as per the due procedure.
The Registry is requested to send a copy each of this Order to the parties in the petition and to their learned counsel within three days. The stenographer is requested to upload this Order on the website of this Commission within three days.