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Judgment
4 paragraphs · 67 words
ORDER
Heard the Ld. Counsel appearing for the parties. In course of hearing, Ld. Counsel for petitioner seeks permission to withdraw the present application with a liberty to file an appropriate application before the competent court/Authority.
Heard. Prayer is allowed. The Company Petition bearing No. IB-633/ND/2020 is dismissed as withdrawn. However, the Petitioner is at liberty to file an appropriate application before the Appropriate/Competent Authority/ Court.
Khushboo