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Judgment
1 paragraphs · 113 wordsNaresh Kumar Sanghi, J.—After arguing for some time, learned counsel for the petitioners does not press this petition and prays for withdrawal of the same with the liberty to raise all the pleas before the learned Trial Court at an appropriate stage. He further submits that petitioner No. 2 is the sister-in-law (Jethani) of respondent No. 2-complainant. She has minor children and, as such, her personal appearance before the learned Trial Court may be exempted. Dismissed as withdrawn with the liberty aforesaid. In case petitioner No. 2 moves proper application for her exemption from personal appearance, the same shall be considered sympathetically within one week of its filing by the learned Trial Court.