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Judgment
3 paragraphs · 83 words
1.
After arguing for sometime, learned counsel for the petitioner seeks permission to withdraw the present writ petition with liberty to raise all the available grounds during the trial of the case.
2.
In view of the submission made by learned counsel for the petitioner, the writ petition is dismissed as withdrawn with the aforesaid liberty.
3.
The Registry is directed to return the certified copies of the annexure(s) to learned counsel for the petitioner after retaining attested true copies of the same.