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Judgment
ORDER
02.12.2022: The Learned Counsel Mr. Rakesh Kumar appearing for the ‘Appellants’ seeks permission from this ‘Tribunal’ to withdraw the instant Comp. App. (AT) (CH) (Ins) No.421/2022. Acceding to his said request, the instant Comp. App. (AT) (CH) (Ins) No.421/2022 is ‘dismissed’ as ‘withdrawn’. The connected IA No.1037/2022 (for ‘Exemption’), IA No.1038/2022 (for ‘Delay in Filing’), IA No.1039/2022 (For ‘Seeking Leave’), IA/1040/2022 (For ‘Exemption), IA/1041/2022 (For ‘Stay’) and IA/1042/2022 (For ‘Condonation of Delay’) are Closed.
Before parting with the ‘Case’, this ‘Tribunal’ makes it, lucidly, clear that the ‘withdrawal’ of the instant Comp. App. (AT) (CH) (Ins) No.421/2022 will not ‘preclude’ the ‘Appellants’ to seek an ‘appropriate remedy’, before the ‘Competent Authority’ / ‘Forum’ for redressal, of their ‘grievances’, of course, in the manner ‘known to Law’ and ‘in accordance with Law’, if they, so desire / advised.