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Judgment
6 paragraphs · 77 words
Hon’ble Mr. Anand Mathur, Member(A)
Application No.626/2023 for joining together is allowed.
OA No.547/2023
2.
After arguing the matter at some length, learned counsel for the applicants states that he wishes to withdraw the present OA with liberty to file a fresh one in accordance with law.
3.
In view of the statement given by learned counsel for the applicants, the OA is dismissed as withdrawn with liberty as prayed for.
4.
No order as to costs.