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Judgment
5 paragraphs · 103 words
Avneesh Jhingan, J
This petition is filed seeking directions to the official respondents to protect life and liberty of the petitioners from the private respondents (arrayed in the petition), who have solemnised marriage against the wishes of their parents.
After arguing for some time and realising that the petition was drafted even without waiting for the representation to reach the concerned quarter, learned counsel for the petitioners seeks permission to withdraw the present petition with liberty to pursue the representation.
Dismissed as withdrawn with liberty as prayed for.
Since the main case has been decided, the pending application, if any is rendered infructuous.