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Judgment
3 paragraphs · 72 words
In the present OA, an objection has been raised by the office that M.A for condonation of delay has not been filed.
2.
After arguing for some time, Dr. Swati Jindal Garg, learned counsel for the applicant seeks to withdraw the present OA with the liberty to file a better OA. Request is allowed.
3.
The OA is dismissed as withdrawn with the liberty to the applicant to file a fresh OA.