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Judgment
4 paragraphs · 83 words
1.
After arguing for some time, learned counsel for the petitioner seeks permission to withdraw the present writ petition with liberty to avail remedy available under the law.
2.
Not opposes by learned State counsel.
3.
On the submissions made by learned counsel for the petitioner, the present writ petition is dismissed as withdrawn with the aforesaid liberty.
4.
Registry is directed to return the certified copy of the annexures to the learned counsel for the petitioner, after retaining its attested true copy.