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Judgment
5 paragraphs · 56 words
ORDER
Ld. Counsel appearing for the Applicant wishes to withdraw the present petition.
In view of the stand taken by him, the petition is dismissed as withdrawn. It goes without saying that the Applicant is at liberty to file a fresh application in accordance with law.
(L. N. GUPTA) MEMBER (T)
(ASHOK KUMAR BHARDWAJ) MEMBER (J)