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Judgment
4 paragraphs · 77 words
1.
Heard on application for withdrawal of the writ petition.
2.
Learned counsel for the petitioner seeks permission of this Court to withdraw the instant petition with liberty to revive the same, if any grievance still survives.
3.
On due consideration and for the reasons mentioned in the application, the application for withdrawal of the instant petition is allowed.
4.
Accordingly, the instant petition is dismissed as withdrawn with aforesaid liberty granted in favor of the petitioner.