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Judgment
1 paragraphs · 49 words
I.A. No.02/2026, I.A. No.03/2026 and I.A. No.04/2026 are taken on record. The learned counsel for the petitioner on instructions desires to withdraw the present writ petition. Not objected to by the learned counsel for the respondents. The writ petition stands disposed as withdrawn along with all pending interlocutory applications.