DALBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Counsel prays for preponing the date of hearing and for grant of permission to withdraw the writ petition to file an appeal against the impugned order.

(2.) The hearing of the case is preponed to today.

(3.) The permission is granted to withdraw the writ petition to avail alternative remedy of filing appeal. If the petitioner files an appeal within a period of two weeks from today, the same shall be considered on merits and will not be dismissed on the ground of limitation.