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Judgment
Mahabir Singh Sindhu, J
Present writ petition has been filed under Articles 226/227 of the Constitution of India for quashing the demand notice/order dated 07.05.2020 and 19.5.2020 (P-6 & P-8), respectively as well as electricity bill (P-7).
After arguing for sometime, learned Senior Counsel for the petitioner wishes to withdraw the present petition with liberty to take recourse to the remedy available under the Electricity Act, 2003 against the impugned communications dated 07.05.2020 and 19.5.2020 (P-6 & P-8), respectively.
Permitted to do so.
In view of the above, this petition is dismissed as withdrawn with liberty to the petitioner to take recourse to the remedy available under law.
However, it is clarified that in case such a recourse is taken, the matter shall be considered and decided expeditiously.