AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 76 words
After arguing for some time, learned counsel for the applicant seeks permission of this Tribunal to withdraw the OA with liberty to agitate his grievance in an alternate proceedings as per law
2.
Permission sought is allowed. The OA is dismissed as withdrawn with liberty as prayed for. Limitation, if any, may not come in the way of the applicants, for his claim that he may have for further agitation of his grievance as per law.