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Judgment
3 paragraphs · 71 words
1.
Mr. D.Sahu, learned counsel for the petitioner, today prays that he may be allowed to withdraw the instant writ petition due to technical defects that this apparent, however, with liberty to file afresh.
2.
The same is not objected to by Dr. N.Mozika, learned DSGI assisted by Ms. M.Myrchiang, learned counsel for the respondents.
3.
Accordingly, matter stands closed and disposed of on withdrawal, however, with liberty granted as prayed.