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Judgment
3 paragraphs · 84 words
Sandeep Sharma, J
1.
Mr. Sanjeev Kumar Suri, learned counsel representing the petitioner states that on account of subsequent developments, the present petition has been rendered infructuous and as such, he may be permitted to withdraw the same with liberty to file afresh, if required and desired.
2.
Consequently, in view of the aforesaid prayer having been made by learned counsel representing the petitioner, the present petition is dismissed as withdrawn with liberty as prayed for. Pending application(s), if any, also stands disposed of.