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Judgment
6 paragraphs · 112 words
ORDER
By Hon’ble Mr. Justice Om Prakash VII, Member (J)
Shri K.K. Mani, learned counsel for the applicant, and Shri Chakrapani Vatsyayan, learned counsel for the respondents, are present.
2.
During the course of the argument, learned counsel for the applicant states that the Original Application be dismissed as withdrawn with liberty to file afresh with better particulars.
3.
Learned counsel for the respondents did not oppose the prayer made by learned counsel for the applicant.
3.
On oral prayer made by learned counsel for the applicant, O.A./163/2024 is dismissed as withdrawn with liberty to the applicant to file a fresh application subject to the limitation period. No order as to costs.