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Judgment
4 paragraphs · 62 words
Learned counsel for the petitioners has filed a memo seeking leave of the Court to withdraw the writ petition.
The memo reads as under:
“The Petitioner most respectfully submits that the above Writ Petition may kindly be dismissed as not pressed, in the interest of justice and equity.”
2.
In view of the aforesaid memo, the writ petition is dismissed as withdrawn.