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Judgment
3 paragraphs · 61 words
Delivered by Hon'ble Mr. Justice B.K. Shrivastava, Member (J)
2.
Heard on MA No.2156/2023 filed for withdrawal of OA No.124/2022. It is submitted that the applicant wants to withdraw the case because the grievance of the applicant is assured to be settled by the respondents' department.
3.
Thereafter after consideration, the applicant is allowed and OA No.124/2022 is dismissed as withdrawn.