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Judgment
10 paragraphs · 118 wordsAjay Mohan Goel, J
Notice. Mr. Dinesh Thakur, learned Additional Advocate General accepts notice on behalf of the respondents No.1 to 3ÂState, whereas Mr. Tara
Singh Chauhan, Advocate accepts notice on behalf of respondent No.4.
At this stage, learned Counsel for the petitioner prays for and is permitted to withdraw this petition, however, with liberty to agitate his cause before
the appropriate Forum.
Learned Counsel for respondent No.4 informs the Court that the enquiry has already been taken to its logical conclusion. His statement is taken on
record.
Present petition is dismissed as withdrawn with liberty as prayed for. Pending miscellaneous applications, if any, stand dismissed. Interim order, if
any, also stand vacated.
Copy dasti.