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Judgment
4 paragraphs · 79 words
1.
Learned advocate appearing on behalf of the petitioner submits that his client does not intend to proceed with the writ petition any further.
2.
In view of such submission, the writ petition along with application stand dismissed as ‘not pressed’.
3.
The written instruction dated 11.08.2026 given by the petitioner to his learned advocate be taken on record.
4.
Urgent photostat certified copy of this order be supplied to the parties, if applied for, as early as possible.