SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) On an oral request made by counsel for the applicant-petitioner, date of hearing of main petition is preponed to today and it is ordered to be taken on Board. CRM-M-48865-2023 (O&M)

(2.) On 4/10/2023, this Court passed the following order:-

(3.) On the basis of prayer made in the application (CRM-45437-2023), counsel for the petitioner seeks and is granted permission to withdraw the petition.