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Judgment
4 paragraphs · 119 wordsJyotsna Rewal Dua, J
After hearing the matter for some time, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to move afresh in accordance with law at an appropriate stage, if so required. Leave and liberty, as prayed for, is granted. Accordingly, the petition stands dismissed as withdrawn, so also pending miscellaneous application(s), if any.
The parties shall not insist upon for obtaining certified copy of this order and shall download the same from the website of the High Court. However, the Registry is directed to send copy of this order to learned counsel for the parties through e-mail subject to furnishing e-mail addresses by them, if so required.
Petition stands disposed of.