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Judgment
3 paragraphs · 78 words
1.
Ms. K.Decruse, learned counsel for the petitioner submits on instructions that she may be allowed to withdraw this instant writ petition, however, with liberty to approach an appropriate authority.
2.
Ms. M.Myrchiang, learned counsel vice Dr. N.Mozika, learned DSGI for the respondents has no objection.
3.
Accordingly, on the prayer of the learned counsel for the petitioner, the writ petition is closed and disposed of on withdrawal, however, with liberty to approach the appropriate authority as prayed.