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Judgment
5 paragraphs · 127 wordsGurvinder Singh Gill, J
CRM-21659-2023
By way of filing the instant application, the applicant/petitioner seeks permission to withdraw the main case, which stands fixed for 16.5.2023.
Learned counsel for the applicant/petitioner submits that he does not wish to press upon the main case itself at this stage and that he may be permitted to withdraw the same.
In view of the specific prayer made by the applicant/petitioner for withdrawal of the main case and in view of the reasons mentioned in the instant application, the same is allowed as prayed for and the main case i.e. CRM-M-10074-2023, which is stated to be fixed for 16.5.2023, is preponed and is taken on board today and the main case itself is hereby dismissed as not pressed at this stage.