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Judgment
3 paragraphs · 64 words
At this stage, the applicant appeared in person before the bench and submitted that he wants to withdraw this Original Application. On his behalf, his counsel has filed M.A./1462/2023 for withdrawal of this Original Application.
2.
Looking to the reasons stated in the M.A./1462/2023, withdrawal of this Original Application is permitted.
3.
Accordingly, M.A./1462/2023 is allowed and this Original Application is dismissed as withdrawn.