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Judgment
1 paragraphs · 65 words
Learned counsel for the applicant has filed a letter dated 08.06.2021 stating that the applicant has prayed for withdrawal of the OA No.247/2021 on the ground that respondents are likely to grant the relief. Permission is granted. The OA is dismissed as withdrawn. The applicant is granted liberty to revert to the Tribunal in case relief sought is not granted. No order as to costs.