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Judgment
8 paragraphs · 114 wordsParamjeet Singh, J.
Crl. Misc. No. 56925 of 2012
Learned Counsel for the petitioner orally prays for preponing the date of hearing with a purpose to withdraw the main petition. Notice of motion to the Advocate General, Punjab. On the asking of the Court, Shri N.S. Pawar, Additional Advocate General, Punjab accepts notice.
Heard.
The main petition is preponed to today.
After hearing Learned Counsel for the parties, the application is allowed and the prayer of the applicant-petitioner for withdrawal of main petition is accepted.
Crl. Misc. No. 12765 of 2012
In view of order passed in Crl. Misc. No. 56925 of 2012, the instant petition is dismissed as withdrawn.