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Judgment
4 paragraphs · 96 words
1.
Learned counsel appearing for the petitioner seeks permission of this Court to withdraw the present petition with liberty to pursue the representation dated 16.03.2026 (Annexure P/1) pending before the respondent No.1.
2.
Learned counsel appearing for the respondents has no objection to the above prayer.
3.
In view of the aforesaid submission made by the counsel for the petitioner, the instant Writ Petition stands disposed of as withdrawn with the liberty as prayed for.
4.
The petitioner shall be at liberty to approach the appropriate forum if aggrieved by the decision taken on her representation.