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Judgment
5 paragraphs · 99 words
Per : Krushna Ram Mohapatra, Chief Justice
1.
The matter is listed for removal of defects.
2.
Learned counsel for the petitioner submits that for the interest of justice, the petitioner may be permitted to withdraw this writ petition with liberty to file a better petition by removing the defects pointed out by the Registry.
3.
Learned counsel for the respondents does not have any objection to the above prayer.
4.
Accordingly, the writ petition is disposed of as withdrawn with liberty to the petitioner to file a fresh petition with better particulars within a period of one month.