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Judgment
2 paragraphs · 50 words
1.
Learned counsel appearing for the petitioner seeks to withdraw the Writ Petition filed for a Writ of Habeas Corpus.
2.
W.P. No.25918 of 2026, along with all connected applications, is accordingly dismissed as withdrawn. Interim orders, if any, shall stand vacated. There shall be no order as to costs.