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Judgment
8 paragraphs · 84 words
CM APPL. 57944/2025 (Exemption)
1.
Exemption allowed, subject to all just exceptions.
2.
The application stands disposed of.
CM APPL. 57943/2025 (Dismissal of Appeal)
3.
Mr. Sumant Datt, learned Counsel for the petitioner seeks liberty to withdraw this appeal as he submits that he would take appropriate proceedings as are permissible in law.
4.
Leave and liberty is granted as aforesaid.
5.
The application is allowed and the appeal is dismissed as withdrawn.
6.
The date already fixed i.e., 24 September 2025 stands cancelled.