AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 50 words
4 18-08-2026 After short argument learned counsel appearing on behalf of petitioners, seeks permission to withdraw the present petition so as to raise all such issues at appropriate stage before ld. Trial court.
2.
Request allowed.
3.
Considering aforesaid, the present petition stands dismissed as withdrawn however with aforesaid liberty.
