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Judgment
14 paragraphs · 152 wordsTejinder Singh Dhindsa, J
CM-3752-CWP-2020:
Notice in the application.
Mr. Kiran Pal Singh, learned AAG, Haryana accepts notice on behalf of the respondents.
A copy of the application already stands furnished.
In view of the averments made in the application and by recording a no objection from the counsel opposite, the date in the main writ petition is
preponed from 13.05.2020 and the same is taken up on Board today itself.
Disposed of.
Main case:
Counsel for the petitioner submits that after filing of the instant writ petition, certain orders have been passed to the prejudice of the petitioner. He
accordingly prays for withdrawal of the instant writ petition to raise a challenge to the subsequent orders as well on all grounds that may be available
in accordance with law.
Prayer is allowed.
Writ petition is dismissed as withdrawn with liberty as prayed for.