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Judgment
5 paragraphs · 102 words
Ajay Mohan Goel, J
1.
Status report filed, which is perused and ordered to be taken on record.
The Court stands informed that the trial of the case is at the stage of recording statements of the prosecution witnesses and next date fixed before the learned Trial Court is 02.06.2023.
2.
Learned counsel for the petitioner submits that at this stage the petitioner be permitted to withdraw the petition, but liberty be reserved to the petitioner to approach the Court afresh, subsequently, if so advised.
3.
Petition is permitted to be withdrawn, with liberty, as prayed for. Petition stands disposed of accordingly.