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Judgment
4 paragraphs · 132 wordsGurvinder Singh Gill, J
Today, at the very outset, learned counsel for the petitioner submits that he may be permitted to withdraw the instant petition.
In view of the aforesaid request, the present petition is dismissed as withdrawn.
The trial Court is however, directed to consider the feasibility of fixing same dates in both the cases as both are between the same parties. It is further directed that in case any application seeking exemption from personal appearance is moved by the petitioner, the same shall be considered in accordance with law. Needless to mention that it shall be open to the trial Court to impose any such condition in case exemption is granted, so as to ensure that the proceedings of the trial Court are not hindered or hampered in any manner.