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    Lt. Col. Sanjay Kashyap v. Union Of India & Ors.

    1. Learned counsel for the petitioner wishes to withdraw this petition with liberty to make a representation before the authorities. The petition is dismissed as withdrawn with liberty as prayed for. No order as to costs.

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    Lt. Col. Sanjay Kashyap v. Union Of India & Ors.
    (Mar 29, 2011)