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Judgment
13 paragraphs · 137 wordsFateh Deep Singh, J
The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.
Notice of the application.
Mr. Baljinder Virk, DAG, Haryana puts in appearance on behalf of the State of his own and accepts notice. Let copy of the application be supplied to
him.
In the light of the averments in the application, the same is allowed subject to all just exceptions.
It is made clear that, subsequently, the applicant/appellant shall be under obligation to fulfil these requirements, such as, filing of court fee, process fee,
welfare stamp and duly marked vakalatnama in due course.
CRM M-12941 OF 2020
After arguing at length for some time, faced with the likely consequences, learned counsel for the petitioner has made statement withdrawing the
present petition.
Allowed to do so.
Dismissed as withdrawn.