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Judgment
Sanjay Kumar Dwivedi, J
This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Pursuant to the notice, the learned counsel for the O.P.No.2 has appeared.
The learned counsel for the petitioner on instruction as well as the learned counsel for the O.P.No.2 jointly submit that the proceeding in the court below is going on and it is at very advanced stage.
In view of the further development and considering that by earlier order no stay was granted in this case, no relief can be extended to the petitioner at this stage.
On instruction, Mr. Sharabil Ahmed, the learned counsel for the petitioner seeks permission to withdraw the instant petition with liberty to take all the grounds at appropriate stage.
The learned counsels appearing on behalf of the O.P.No.2 as well as the respondent State have got no objection for the same.
Dismissed as withdrawn with the aforesaid liberty.