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Judgment
4 paragraphs · 77 words
Justice L. Narasimha Reddy:
After arguing the OA at some length, learned counsel for the applicants Sh. R.K. Kapoor, sought permission of the Tribunal to withdraw the OA reserving the right of the applicants to challenge the order dated 03.09.2020 as well as the order dated 30.07.2020.
2.
Permission is accorded.
3.
The OA is dismissed as withdrawn. It is left open to the applicants to pursue the remedies vis-à-vis any order which they feel aggrieved of.