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Judgment
5 paragraphs · 109 words
Ajay Mohan Goel, J
1.
Learned Additional Advocate General submits that the petitioner has not joined the investigation as directed by this Court vide order dated 01.06.2020.
2.
Learned Counsel for the petitioner submits that mobile phone of the petitioner is switched of, and therefore, he was not in a position to contact the petitioner.
3.
As the petitioner has neither contacted his Counsel nor has joined the investigation, this petition is dismissed. Interim order dated 01.06.2020 stands vacated.
4.
Learned Counsel for the petitioner is directed to file a hard copy of the petition in the Registry of this Court within a period of two months from today.