LISA GILL, J.
1. This matter is being taken up for hearing through video conferencing due to outbreak of pandemic, COVID-19.
2. This writ petition has been filed for quashing of notification dated 10.02.2020 (Annexure P1), issued by the Department of Home Affairs & Justice, Government of Punjab and order dated 20.02.2020 (Annexure P2), passed by the Additional Chief Secretary, Government of Haryana, whereby exhibition of the film in question has been suspended.
3. Admittedly both the said orders are specifically stated to remain in force for a period of two months, therefore, present writ petition filed on 01.07.2021 is clearly not maintainable. However, it is submitted that vide order/notification dated 12.07.2021 passed/issued by the State of Punjab, exhibition of the film has been suspended till further orders.
4. Learned counsel for the petitioner, thus, seeks to withdraw this writ petition with liberty to the petitioner, if so advised, to challenge order/notification dated 12.07.2021.
5. Dismissed as withdrawn with liberty as aforementioned.
