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Judgment
3 paragraphs · 54 words
Hon’ble Mr. R.N. Singh, Member(J)
Shri R.K. Shukla, learned counsel for the applicant, at the outset, submits that he has been instructed by his client to seek permission of this Tribunal to withdraw the OA. Permission is granted.
2.
Accordingly, the OA is dismissed as withdrawn. There shall be no order as to costs.