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Judgment
Matter has been heard substantially. However, Mr. V.K. Jindal, learned Senior counsel assisted by Mr. M.L Nongpiur, learned counsel on behalf of the petitioner submits that a copy of the complaint that was put before the Deputy Commissioner was not supplied to them. He prays that the same may be supplied and the petitioner may be permitted to file the show cause reply within 2(two) weeks from today. Learned Senior counsel further submits that without prejudice he may be allowed to withdraw the instant writ petition at this stage, with liberty to file afresh, if so advised.
Prayer is allowed.
Matter accordingly stands closed and disposed of on withdrawal, however with liberty as prayed.
It is further provided that the Deputy Commissioner shall furnish a copy of the compliant to the petitioner by Monday i.e. on 09.11.2026.