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Judgment
6 paragraphs · 86 wordsH.P. Sandesh, J
1.
Learned counsel for the petitioner seeks permission of this Court to withdraw the petition with liberty to file a discharge application before the Trial
Court.
2.
In view of the submission made by the learned counsel for the petitioner, the petition is dismissed as withdrawn with liberty to file a discharge
application before the Trial Court, as sought for.
3.
In view of dismissal of the main petition, I.A.No.1/2020 for stay does not survive for consideration and the same stands disposed of.