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Judgment
ORDER
14.02.2023: After ‘arguing’, the instant Comp. App. (AT) (CH) No.10/2023, Mr. Rahul Unnikrishnan, the Learned Counsel appearing for the ‘Appellant’, seeks ‘permission’, from this ‘Tribunal’, to ‘withdraw’, the instant Comp. App. (AT) (CH) No.10/2023. Acceding to his said request, the instant Comp. App. (AT) (CH) No.10/2023 is ‘dismissed’ as ‘withdrawn’. No Costs. The connected pending IA/73/2023 (For ‘Stay’) is Closed. Before parting with the Case, this ‘Tribunal’, makes it quite clear that the ‘Dismissal’ of the instant Comp. App. (AT) (CH) No.10/2023, will not preclude the ‘Appellant’, to seek ‘remedy’, before the ‘Competent Forum’, for ‘redressal’ of her ‘Grievances’, (of course, in the manner known to ‘Law’ and in accordance with ‘Law’), if she so ‘desires’ / ‘advised’.