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Judgment
5 paragraphs · 100 wordsJitendra Chauhan, J.—The Learned Counsel for the petitioners seeks permission to withdraw the instant petition with liberty to take up all
the pleas before the trial Court. Dismissed as withdrawn with the aforesaid liberty.
The petitioner is stated to be a qualified doctor and presently a student of M.D. Keeping in view the fact that the petitioner is still pursuing
studies, his personal appearance before the trial Court is exempted, on furnishing of an affidavit that he shall appear before the learned Court
below as and when called for and that the evidence may be recorded in his absence.