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Judgment
4 paragraphs · 63 words
By Hon’ble Mr. R. N. Singh, Member (J)
After arguing for some time, learned counsel for the applicants seek permission to withdraw the OA with liberty to the applicants to file a better one in accordance with relevant law. Permission is granted.
2.
The OA stands dismissed as withdrawn with liberty as aforesaid.
3.
Accordingly, pending MA No. 601/2021 also stands disposed of.