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Judgment
3 paragraphs · 48 words
Hon’ble Mr. R. N. Singh, Member (J):
In the present OA, the applicant has challenged rejection notice No. 1203 dated 12.10.2020 of the respondents. After arguing at length, learned counsel for the applicant seeks permission to withdraw the OA.
2.
Permission is granted. OA stands dismissed as withdrawn.