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Judgment
6 paragraphs · 80 words
ORAL ORDER
Learned counsel for the petitioner has filed a memo dated 25.09.2026, which reads as under:
"MEMO FOR WITHDRAWAL
The petitioner most respectfully submits that this Hon'ble Court may be pleased to permit the petitioner to withdraw the above petition and dismiss the same as withdrawn in the interest of justice and equity. Bangalore sd/-25.09.2026 advocate for petitioner."
2.
In view of the same, the present petition is dismissed as withdrawn.
3.
Pending IAs., if any, stand disposed of.