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Judgment
8 paragraphs · 116 wordsGurvinder Singh Gill, J
CRM-15854-2023
Prayer made in the application is for preponement of the main case as the petitioner wishes to withdraw the main petition itself.
In view of the reasons mentioned in the application, the same is allowed and the matter is preponed from 27.4.2023 and is taken on Board today itself.
CRM-15854-2023 in/and CRM-M-7980-2021
Prayer made in the application is to withdraw the main case itself.
In view of the specific prayer made in the application, the main case i.e. CRM-7980-2023 is hereby dismissed as withdrawn.
It is, however, directed that as and when any subsequent petition is filed in this Court, a copy of this order shall be annexed with such petition.