AMARJIT BAINS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application has been filed by the applicant/petitioner for withdrawal of the present writ petition with liberty to the petitioner to file a fresh one after incorporating a challenge therein to the vires of the notification dtd. 28/3/2019 issued by the State of Punjab.

(2.) Notice of the application.

(3.) Learned State counsel accepts notice of the application and has no objection if the application is allowed.