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Judgment
3 paragraphs · 83 words
Learned counsel Smt. D. Madhavi, appearing on behalf of the petitioner seeks leave of this Court for withdrawal of the present writ petition.
Bringing the said submission made by the learned counsel appearing on behalf of the petitioner on record, the Writ Petition is dismissed as withdrawn. The Interim order granted by this Court in favour of the petitioner dated 22.09.2025 stands vacated. There shall be no order as to costs.
Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.
