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Judgment
Harnaresh Singh Gill, J
Case is taken up for hearing through video conferencing. CM-6168-CWP-2020 has been filed seeking permission to withdraw the main Civil Writ
Petition, which is fixed for 04.09.2020. Learned counsel for the applicant-petitioner states that the grievance of the applicant-petitioner has been
settled by the department.
Notice of the application.
At this stage, Mr. Deepak Manchanda, Advocate, has appeared and accepted notice of behalf of the respondents. He has no objection, if the prayer
of the learned counsel for the applicant-petitioner is allowed.
In view of the prayer made in the application and with no objection from the learned counsel for the respondents, the main Civil Writ Petition is
preponed for today.
The main Civil Writ Petition has been sought to be withdrawn by filing CM-6168-CWP-2020.
In view of the above, CM-6168-CWP-2020 is allowed.
The main Civil Writ Petition is dismissed as withdrawn, as nothing survives.