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Judgment
5 paragraphs · 83 words
A memo is filed by the learned counsel for the petitioners seeking permission to convert the present Civil Revision Petition into a Writ Petition.
2.
The memo is taken on record.
3.
The petitioners are permitted to convert the Civil Revision Petition into a Writ Petition within a period of two weeks from the date of receipt of a copy of this order.
4.
Accordingly, the Civil Revision Petition is disposed of, for statistical purposes.
5.
Pending IAs, if any, shall stand closed.