JAGDISH LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 17.05.2019, following order was passed:-

(2.) In pursuance to the said order, written statement on behalf of respondents 1 and 2 has been filed, where in para 4 of the preliminary submissions/objections, it has been stated as follows:-

(3.) The additional affidavit dated 17.05.2019 as filed by Amarjit Singh-petitioner No.3 does not appear to be factually correct. Counsel for the petitioners, at this stage, prays for withdrawal of the writ petition. Dismissed as withdrawn as prayed for.