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6 paragraphs · 81 words
The matter is taken up for hearing by way of praecipe filed by the Applicants/Borrowers for seeking urgent relief.
The Learned Counsel for the Applicants/Borrowers would submit that she has instructions from the Applicants/Borrowers to withdraw the present matter, therefore, seeks permission to withdraw the same.
She would also tender the pursis to that effect. Same is taken on record.
Permission is granted.
Accordingly, the Transfer Petition Diary No. 1463/2026 is dismissed as withdrawn.
All pending I.As. if any, stand dismissed.