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Judgment
6 paragraphs · 67 words
C.Hari Shankar, J.
CM APPL. 46618/2025
1.
By this application, the petitioner seeks leave to withdraw the present writ petition as it is submitted that the pleadings in this writ petition are unsatisfactory.
2.
Liberty has been sought to reinstitute the petition in more appropriate form. Leave and liberty is granted as aforesaid.
3.
The petition is disposed of as withdrawn.
4.
The application is allowed accordingly.