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Judgment
4 paragraphs · 79 words
This petition has been filed under Article 227 of the Constitution of India for direction upon the Executing Court in Execution Case No.2 of 2020 to execute the decree.
2.
The learned counsel appearing on behalf of the petitioners after some argument, seeks permission to withdraw the instant petition with liberty to move before the learned court concerned to pursue the said Execution Case.
3.
Permission is accorded.
4.
This petition is dismissed as withdrawn with the aforesaid liberty.