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8 paragraphs · 139 wordsParamjeet Singh, J.
Crl. Misc. No. 58569 of 2012
Learned Counsel for the applicant-petitioner states that the petitioner has actually moved an application for preponing the case but the same could not be listed. Learned Counsel for the petitioner orally prays for preponing the date of hearing with a purpose to withdraw the main petition. Notice of motion to the Advocate General, Haryana. On the asking of the Court, Shri Sidharth Sarup. Deputy Advocate General, Haryana accepts notice.
Heard.
The main petition is preponed to today.
After hearing Learned Counsel for the parties, the application is allowed and the prayer of the applicant-petitioner for withdrawal of main petition is accepted.
Crl. Misc. No. 15463 of 2012
In view of order passed in Crl. Misc. No. 58569 of 2012, the instant petition is dismissed as withdrawn.