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Judgment
3 paragraphs · 68 words
R. N. Singh, Member (J):
After arguing for some time, Mr. Pushpinder Yadav, learned counsel for the applicant sought permission of this Tribunal to withdraw the present OA with liberty to the applicant to file a better OA in accordance with law, if so advised. Permission is granted.
2.
Accordingly, the OA is dismissed as withdrawn with liberty as aforesaid. There shall be no order as to costs.