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Judgment
4 paragraphs · 114 wordsJyotsna Rewal Dua, J
After hearing the matter for some time, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to seek appropriate remedy, in accordance with law, if so required. Leave and liberty, as prayed for, is granted. Accordingly, the petition stands dismissed as withdrawn, so also pending miscellaneous application(s), if any.
The party shall not insist upon for obtaining certified copy of this order and shall download the same from the website of High Court. However, the Registry is directed to send copy of this order to learned counsel for the petitioner through email subject to his furnishing email address, if so required.
Petition stands disposed of.