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Judgment
3 paragraphs · 100 words
Ajay Mohan Goel, J.(Oral)
Notice. Mr. Pushpinder Jaswal, learned Additional Advocate General, accepts notice on behalf of the respondent.
2.
When this case was taken up for consideration, learned counsel for the petitioner submits that on account of some intervening developments, the petitioner be allowed to withdraw this petition with liberty to approach the Court afresh on the issue raised in this petition as well as on the subsequent order that stands passed. Petitioner is permitted to withdraw this petition with liberty to as prayed for, subject to all just exceptions. Pending application(s), if any, shall also stand disposed of.