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Judgment
4 paragraphs · 64 words
Per: RAMESH SINGH THAKUR, MEMBER (J):
1.
Ld. proxy counsel for the applicant submits that the applicant has already joined service elsewhere and no longer wishes to press this O.A. Accordingly, ld. proxy counsel for the applicant seeks permission to withdraw instant O.A.
2.
Ld. counsel for the respondents has no objection.
3.
In view of the aforesaid, instant O.A. is dismissed as withdrawn.