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Judgment
4 paragraphs · 57 words
ORDER
Advocate, Ms. Pragati Tiwari appeared on behalf of the Petitioner and submitted that they have sent an E-mail that party has instructed her to withdraw the instant petition. Hence, she filed a withdrawal pursu to withdraw the instant petition i.e. C.P.(I.B.) No. 298/2020.
The prayer is allowed.
Accordingly, the C.P.(I.B.) No. 298/2020 is dismissed as withdrawn.