JUDGEMENT
Pramath Patnaik, J. -
(1.) Mr. Ramit Satender, learned counsel for the petitioner on instructions, seeks permission for withdrawal of the present writ application. Mr. D. K. Dubey, learned Sr. S.C.I for the respondent-State has no serious objection to that course of action.
(2.) Permission, as sought for, is hereby accorded.
(3.) Accordingly, the writ petition is dismissed as withdrawn.;
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