M/S. Biocon Limited vs. Union Of INDIA, Ministry Of Finance
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HON’BLE SRI JUSTICE G.NARENDAR
AND HON’BLE SMT JUSTICE KIRANMAYEE MANDAVA ORDER:- (per Hon’ble Sri Justice G.Narendar)
Learned counsel for the petitioner seeks permission of this Court to withdraw the Writ Petition.
Submission is placed on record.
Permission is granted.
Accordingly, the Writ Petition is dismissed as withdrawn. No costs.
As a sequel thereto, the miscellaneous petitions, if any, pending in this petition shall stand closed.
______________ G.NARENDAR, J
_________________________
KIRANMAYEE MANDAVA, J 22.10.2024. PKR
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HON’BLE SRI JUSTICE G.NARENDAR
AND HON’BLE SMT JUSTICE KIRANMAYEE MANDAVA 105 22.10.2024 PKR
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