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Judgment
4 paragraphs · 86 words
1.
At the very outset, learned counsel appearing for the applicant would seek permission of this Court to withdraw this MCRC with liberty to revive the prayer at an appropriate stage. He further prays for a direction to the learned trial court to expedite and conclude the trial within a stipulated period.
2.
Not opposed by the other side.
3.
Permission granted.
4.
Accordingly, the instant MCRC is dismissed as withdrawn. Learned trial Court shall make all endeavour to conclude the trial within 6 months. Sd/