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Judgment
6 paragraphs · 52 words
ORDER
Advocate, Ms. Dhavani Lakhani appeared on behalf of the Petitioner.
A leave note is received from CA, Mr. Hiten Parikh for the Respondent.
The learned counsel for the Petitioner filed a withdrawal pursu to withdraw the instant petition.
The prayer is allowed.
Accordingly, the C.P.(I.B) No. 88/2020 is dismissed as withdrawn.