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Judgment
3 paragraphs · 86 words
1.
The learned counsel for the petitioner has filed I.A.No.1/2026 under Section 151 of the Code of Civil Procedure, 1908, with a prayer for disposal of the petition, with liberty to redress his grievance before the learned Trial Court.
2.
For the reasons stated in the Affidavit accompanying the application, I.A.No.1/2026 is allowed. The petition is accordingly, dismissed as withdrawn, with liberty granted to the petitioner to take appropriate steps in accordance with the law, for redressal of his grievances.
3.
All pending applications stand closed.