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Judgment
6 paragraphs · 125 words
O R D E R
By Hon’ble Mr. Tarun Shridhar, Member (A)
We have joined this Division Bench online through video conferencing.
2.
Shri Eswarya Bangwal and Shri Sumit Singh, learned counsel for the applicant are present. None present for the respondents.
3.
After arguing the matter for some time, learned counsel for the applicant seeks liberty to withdraw the present OA and to file a fresh better drafted OA making a specific challenge to the adverse order passed against the applicant. The liberty to withdraw the same is allowed and the law of limitation shall not come in the way of the applicant by filing a fresh better drafted OA.
4.
Accordingly, the present OA is dismissed as withdrawn. No order as to costs.