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Judgment
5 paragraphs · 90 wordsDaya Chaudhary, J
Case has been taken up through Video Conferencing in view of Covid-19 pandemic.
Learned counsel for the petitioner submits that details of petition which was filed earlier was mentioned in para No.11 of the petition and there was no concealment on the part of the petitioner. However, inadvertently, it could not be mentioned in the headnote.
Learned counsel for the petitioner wishes to withdraw the present petition with liberty to file afresh by mentioning this fact in the headnote as well.
Dismissed as withdrawn with liberty aforesaid.