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Judgment
5 paragraphs · 71 words
C. Hari Shankar, J.
1.
After some hearing, learned Counsel for the petitioner seeks leave to withdraw this writ petition to approach the Tribunal seeking a modification of the order under challenge in the present writ petition.
2.
Leave and liberty is granted as aforesaid.
3.
The petition is disposed of as withdrawn.
4.
It is made clear that we have not expressed any opinion on the merits of the matter.