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Judgment
4 paragraphs · 70 words
Justice L. Narasimha Reddy :
After arguing the OA at some length, learned counsel for the applicant sought permission to withdraw the OA with liberty to the applicant to make a representation.
2.
We accord the permission and the OA is dismissed as withdrawn. It is made clear that we did not express any view on the issues raised in the OA.
There shall be no order as to costs.