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Judgment
5 paragraphs · 84 words
1.
Cost is not deposited. Learned Counsel appearing on behalf of the Petitioner submits that he will deposit the cost during the course of the day.
2.
Learned Counsel for the Petitioner has waived right to file rejoinder.
3.
At this stage, learned Counsel appearing for the Petitioner seeks leave to withdraw the present petition with liberty to file it again after making proper party.
4.
Leave and liberty as aforesaid is granted.
5.
The present petition is disposed of in the above terms.