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Judgment
3 paragraphs · 57 words
1.
At the outset, learned Counsel appearing for the Decree Holder seeks leave to withdraw the present enforcement petition with liberty to file it again as and when situation arise as decretal amount has already been deposited in O.M.P. (COMM) 340/2022.
2.
Leave and liberty as aforesaid is granted.
3.
The present petition is dismissed as withdrawn.