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Judgment
4 paragraphs · 106 words
Avneesh Jhingan, J
This is a petition seeking directions to the official respondents to protect the life and liberty of the petitioners who have solemnised marriage against the wishes of their parents from the private respondents (arrayed in the petition).
After arguing for some time and realising that earlier writ petition was withdrawn with liberty to pursue the representation, thereafter rather than pursuing the representation on the same cause of action the second petition has been filed by changing the counsel, in order to avoid adverse order and imposition of cost, learned counsel for the petitioners seeks permission to withdraw the present petition.
Dismissed as withdrawn.