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Judgment
4 paragraphs · 99 wordsS.K. Mishra, J
Heard Mr. Deep Prakash Bhatt, the learned counsel for the petitioners, and Mr. J.S. Virk, the learned Deputy Advocate General appearing for the State.
It is submitted by the learned counsel for the petitioners that, at present, after the grant of interim protection by this Court, the petitioners are living a happy and conjugal life, and at present, there is apprehension to their lives and property. Therefore, the petitioners do not want proceed further with the present writ petition.
In that view of the matter, the writ petition is disposed of as infructuous.