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Judgment
4 paragraphs · 58 words
O R D E R
By Hon’ble Mr. Justice B.K. Shrivastava, Member (J)
2.
It is submitted by the applicants’ counsel that he does not want to press this O.A. and seeks withdrawal of the case. Therefore, permission is granted.
3.
O.A. No. 1036/2011 is dismissed as withdrawn. All the pending MAs will be treated as disposed of.