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Judgment
3 paragraphs · 68 words
1.
After initial argument, Learned counsel for the petitioner sought liberty to withdraw the RP, submitted that he will possibly exercise his liberty granted by the State Commission in para 7 of the impugned order to adduce evidence in support of the issue raised in the complaint.
2.
Accordingly, RP is dismissed as withdrawn.
3.
OP-2 was represented through Mr. Sukumar Pattjoshi, Sr. Adv, who appeared as caveator.