Citation : 2021 Latest Caselaw 4656 Ori
Judgement Date : 6 April, 2021
BLAPL No.4 of 2020
04. 06.04.2021 The matter is taken up through video conferencing mode.
Learned counsel for Petitioner prays for withdrawal of this application.
In view of the above, the BLAPL stands dismissed as withdrawn.
As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order/judgment available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020.
(D. Dash) Judge Basu
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