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Judgment
3 paragraphs · 73 words
1.
Learned counsel for the petitioner seeks permission of this Court to withdraw this contempt petition with liberty to file better petition.
2.
In view of the submission made by learned counsel for the petitioner, this contempt petition stands dismissed as withdrawn with liberty as prayed for.
3.
Registry is directed to return back the certified copy of the documents enclosed along with this writ petition after retaining the photocopies of the same.