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Judgment
5 paragraphs · 82 wordsRitu Bahri, CJ
1) As per the counter-affidavit filed by the respondent No. 4 dated 28.07.2024, the charge-sheet which was impugned in the writ petition, has since been withdrawn by resolution of 13.03.2024.
2) This fact is not being disputed by counsel for the appellant as well as respondent Nos. 1 to 3.
3) In view of the above, the present appeal has rendered infructuous. Consequently, the Special Appeal stands dismissed as infructuous.
4) Pending application(s) if any, also stands disposed of.