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Judgment
By Mr. Justice Rajiv Joshi, Member (Judicial)
Heard Shri Suresh Kumar Maurya on behalf of Shri Anil Kumar Singh, learned counsel for the applicants and Shri Chakrapani Vatsyayan, learned counsel for the respondents.
At the outset, learned counsel representing the applicants submitted that the relief prayed by the applicants vide this Original Application has been granted to the applicants by the respondent department and the applicants want to withdraw the present Original Application.
Learned counsel for the respondents did not oppose the submission made by learned counsel for the applicants.
In view of the above submissions, the instant Original Application is dismissed as withdrawn.
Interim Order granted earlier stands discharged.
Pending MAs, if any, also stand disposed of. No costs.