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Judgment
5 paragraphs · 81 words
C. Hari Shankar, J.
1.
On it being brought to his notice that the prayers in this writ petition would have to initially be urged before the learned Armed Forces Tribunal1, Mr. Varun Singh, learned Counsel for the petitioner, seeks leave to withdraw this petition with liberty to file a fresh petition challenging the order passed by the learned AFT in this case.
2.
Leave and liberty granted as aforesaid.
3.
Accordingly, the petition is disposed of as withdrawn.
Footnotes
- 1.“AFT” hereinafter