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Judgment
5 paragraphs · 112 words
Learned Senior counsel seeks leave of this Court to withdraw the present petition and file necessary appeal.
2.
In that view, the petition is dismissed as withdrawn.
3.
In view of urgency pleaded, the production of certified copies of the necessary documents in the appeal for the time being stands dispensed with. The petitioners can be permitted to file appeal with the photocopies of the documents.
4.
In the meantime, if a request is made for return of the certified copies, the Registry shall return the same.
5.
In view of the urgency pleaded, the liberty is granted to move before the vacation bench in respect of the appeal to be filed.