GURVINDER SINGH GILL, J
CRM-12057-2022
1. By way of filing the instant application, the applicant/petitioner seeks permission to withdraw of the main case itself, which stands fixed for 2.5.2022.
2. Keeping in view the specific prayer made by learned counsel for the applicant/petitioner for withdrawal of the main petition, the main case i.e. CRM-M-46870 of 2021, which is fixed for 2.5.2022, is preponed and is taken on board today and the application is allowed as prayed for.
3. In view of the order passed above in CRM-12057 of 2022 the main case itself is dismissed as withdrawn.
