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Judgment
5 paragraphs · 74 words
Sh. Ashok Bhatnagar, Advocate for the Applicant and Sh. Vishwa Jyoti Sahai, Advocate for the Respondent are present.
Ld. Counsel for the Applicant states that they are proceeding under the SARFAESI Act, does not want to press the present petition and prays that the same may be dismissed as withdrawn.
Ld. Counsel of the respondent does not oppose the said prayer.
Accordingly, the present petition is dismissed as withdrawn.
No order as to costs,