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Judgment
4 paragraphs · 72 words
1.
Learned Counsel for the Petitioner seeks leave to withdraw the present enforcement petition with permission to file it again as and when situation arise.
2.
Leave and liberty, as aforesaid, is granted.
3.
The present petition is dismissed as withdrawn.
4.
The Registry is directed to make the necessary endorsement to the effect that the amount deposited in the present enforcement petition shall be treated as deposited in O.M.P. (COMM.) 23/2025.