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Judgment
4 paragraphs · 50 words
By Hon’ble Mr. D. S. Mahra, Member (J)
Learned counsel for the applicant seeks permission to withdraw the O.A.
2.
In view of the statement made by the learned counsel for the applicant, permission to withdraw the O.A. is granted.
3.
Accordingly, the O.A./4041/2024 is dismissed as withdrawn. No costs.