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Judgment
4 paragraphs · 70 words
C. Hari Shankar, J.
1.
Learned Counsel appearing on behalf of the petitioner submits that in view of amendment notification dated 2 July 2025, issued by the National Medical Commission, the grievance of the petitioners in these writ petitions stands satisfied.
2.
They accordingly seek leave to withdraw these writ petitions in view of the issuance of the aforesaid notification.
3.
Accordingly, the writ petitions stand disposed of as withdrawn.