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Judgment
3 paragraphs · 58 words
1.
Mr. M.L.Nongpiur, learned counsel for the petitioners prays that he may be allowed to withdraw this instant writ petition as there are certain developments in the matter, however, with liberty to file afresh if so advised.
2.
Prayer is allowed.
3.
Writ petition accordingly stands closed and disposed of on withdrawal, however, with liberty as prayed for.