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Judgment
4 paragraphs · 103 words
Hon’ble Mr. R.N. Singh, Member (J)
Heard Shri R.K. Shukla, learned counsel for the petitioner.
2.
Learned counsel for the petitioner submits that during the pendency of the Contempt Petition (CP), the applicant has got certain communication from the respondents and she is required to comply with the requirements of the said communication. In view of aforesaid, learned counsel for the petitioner seeks permission to withdraw the MA and CP with liberty to the petitioner to approach this Tribunal at an appropriate stage, if so required and advised.
3.
Permission is granted. MA and CP stand dismissed as withdrawn with liberty, as aforesaid.