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Judgment
7 paragraphs · 102 words
O R D E R
By Hon’ble Mr. Tarun Shridhar, Member (A)
We have joined this Division Bench online through video conferencing.
2.
Shri Ashish Srivastava, learned counsel for the applicant and Shri R.K. Srivastava, learned counsel for the respondents is present.
3.
By way of MA No. 1771/2022 the applicant has sought withdrawal of the OA No. 1222/2017 for the reason stated in the said MA.
4.
Learned counsel for the respondents has not objection against the aforesaid prayer of learned counsel for the applicant.
5.
Accordingly, the MA No. 1771/2022 is allowed. The OA is dismissed as withdrawn. No costs.