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Judgment
ORDER
04.11.2022: The Learned Counsel for the ‘Appellant’ seeks permission from this ‘Tribunal’ to withdraw the instant Comp. App. (AT)(CH)(Ins) No.389/2022. Acceding to his said request, the instant Comp. App. Company Appeal (AT)(CH)(Ins) No.389/2022 Page 1 of 2 (AT)(CH)(Ins) No.389/2022 is ‘dismissed’ as ‘withdrawn’. The connected IA/927/2022 (For Condonation of Delay), IA/928/2022 (For Stay) and IA/929/2022 (For Urgent Listing) are Closed.
Before parting with the case, it is abundantly made, quite clear, that it is open to the ‘Appellant’ to raise all ‘Factual’ and ‘Legal Pleas’ before the ‘Competent Forum’, of course, in the manner known to ‘Law’ and in accordance with ‘Law’, if it so desires / advised.