AI Structured Summary
Not yet generated for this judgment
Judgment
Anoop Chitkara, J
In sequel to the previous order dated 23.9.2020, Ms. Seema K. Guleria, learned counsel, submits that despite clear cut commutation, the petitioner has refused to contact her and so also the counsel at Jammu, Mr. Mohd. Latif Malik, with whom, she had personally communicated and informed about today's date. She also submits that she had also shared the link of Google meet with Mr. Mohd. Latif Malik, Advocate on his Mobile No.9419235260 and despite that he did not contact her
She further submits that she was engaged as a local counsel and in view of the fact that the petitioner has not joined investigation, nor he has heeded to her instructions, as such, she intends to withdraw the present petition.
Given above, this Court considers her request for withdrawal of the present petition and analysis of the previous orders would justify her stand.
Accordingly, the present petition is dismissed as withdrawn. Interim order granted on 17.8.2020, is vacated with immediate effect.