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Judgment
5 paragraphs · 74 words
The matter has been heard for some time.
2.
At this stage, the counsel for the applicant seeks permission to withdraw this Original application with liberty to file fresh and proper Original Application on the same cause of action.
3.
Learned counsel for the respondents has no objection to it.
4.
Accordingly, the prayer put forth by the applicant is allowed.
5.
Resultantly, the Original Application is dismissed as withdrawn with liberty as above.