JUDGEMENT
Ch. Mohd Sharief Tariq, Member -
(1.) Counsel for both the parties present. Counsel for the Applicant prayed to withdraw the Petition, The prayer is allowed, the Petition is dismissed as withdrawn with a liberty to the Petitioner to file an appropriate proceedings for the recovery of the claim, if any. Accordingly, the CP/671/IB/2017 stands disposed of.;
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