JUDGEMENT
Ratakonda Murali, Member -
(1.) The Counsel for Petitioner is present. He has filed a memo for withdrawal. Memo is recorded, permission is granted to the petitioner to withdraw the petition with a liberty to file fresh application in the case there is no settlement between the Petitioner and Respondent. Petition is dismissed as withdrawn with a liberty to Petitioner to file fresh application in case there is no settlement.;
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