MAHABIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two writ petitions bearing No.8643 and 10329 of 2020. On 15/2/2021, the following order was passed:-

(2.) In pursuance to the said order, we have heard learned counsel for the parties.

(3.) Learned counsel for the petitioner very fairly submits that the petitioner has not mentioned the factum of the pendency of the civil suit for the same cause of action for which the present petition has been preferred by the petitioner. It is also admitted by the counsel that it was subsequently that the application for withdrawal of the said civil suit was moved, which has been accepted and the civil suit stands withdrawn. He further states that the withdrawal of the civil suit was delayed because of COVID-19 pandemic. He asserts that the petitioner had not intentionally withheld the said information from the Court and therefore, the writ petition may not be dismissed on that score alone.