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Judgment
4 paragraphs · 54 words
C. Hari Shankar, J.
1.
The parties who would be directly affected by the prayers in this petition are not impleaded.
2.
Accordingly, we permit the petitioner to withdraw this petition with liberty to refile the petition after impleading the necessary parties.
3.
The petition is disposed of, as withdrawn with liberty as aforesaid.