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Judgment
Hon'ble Shri Justice Ravindra Kumar Agrawal, J.
The matter is listed today for orders on defaults.
On due consideration, the defaults pointed out by the Registry is waived.
After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the present writ petition with liberty to avail the appropriate remedy available under the law.
Learned counsel appearing for the respondents have not opposed the withdrawal of the present writ petition, however, learned counsel for respondent No.1 would submit that if the petitioner approaches before the competent authority in appropriate proceeding, he may be permitted to take all the objection as may be available to him under the law.
Considering the submissions made by learned counsel for the parties, the present writ petition is dismissed as withdrawn with the aforesaid liberty. However, the parties may take their respective grounds in their pleadings as may be available under the law.