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Judgment
3 paragraphs · 106 wordsGurvinder Singh Gill, J
Today, at the very outset, learned counsel for the petitioner submits that he may be permitted to withdraw the instant petition with liberty to file afresh to the authorities concerned particularly as the condition of the petitioner’s mother has worsened.
In view of the aforesaid submission, the instant petition is disposed of having been withdrawn with liberty aforesaid. Needless to mention, the petitioner would be at liberty to file all such documents indicating the current medical condition of his mother. In case, any such application is filed, the authorities concerned shall dispose of the same finally within a period of 3 weeks.