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Judgment
4 paragraphs · 116 wordsAnoop Chitkara, J
I have heard this matter at great length. Mr. Manoj Pathak, learned counsel for the petitioner submits that he be permitted to withdraw this petition with liberty reserved to file afresh to overcome the technicalities, which has unintentionally crept up.
Given above, Mr. Manoj Pathak is permitted to withdraw the present petition with liberty to file afresh. Withdrawal of this petition would not come in the way of filing fresh petition in this Court, in any manner.
It is clarified that the copy downloaded from the site of High Court and authenticated by the Advocate would serve all purposes and there will be no need to apply for certified copy.